STATE OF KARNATAKA Vs. JAYANNA

JUDGEMENT

(1.) Heard the learned High Court Government Pleader appearing on behalf of the petitioners and the learned counsel appearing on behalf of the respondents.

(2.) The Department of Education, the Commissioner of Public Instructions and the Deputy Director of Public Instructions, Hassan District are before this Court being aggrieved by the order dtd. 7/8/2020 passed by the Karnataka State Administrative Tribunal, Bengaluru, in Application Nos.1428-1433/2020.

(3.) A short point is involved. Hence, with the consent of learned counsel on both sides, the matter is taken up for disposal.