STATE OF KARNATAKA Vs. K. SURESH

JUDGEMENT

(1.) Heard the learned Addl. Government Advocate for the petitioners and the learned counsel for caveator/respondent No.1.

(2.) The petitioners are the State of Karnataka, by Additional Chief Secretary to Government, Department of Youth Empowerment and Sports, the Commissioner, Department of Youth Empowerment and Sports and the Deputy Commissioner, Mysuru District, Mysuru.

(3.) The petitioners are before this Court being aggrieved by the interim order granted by the Karnataka State Administrative Tribunal in Application No.3853/2022 dtd. 2/9/2022 which later came to be extended by order dtd. 11/10/2022.