STATE OF KARNATAKA Vs. NAGENDRA G.K.

JUDGEMENT

(1.) Heard the learned Additional Advocate General along with High court Government Pleader for the petitioners, Sri Udaya Holla, learned Senior counsel for respondent No.1 and Sri Reuben Jacob, learned Senior counsel for respondent No.2 - KPSC.

(2.) The petitioners are the State of Karnataka by its Chief Secretary and the Secretary, Department of Personnel and Administrative Reforms and the Department of Finance by its Additional Chief Secretary.

(3.) The petitioners are before this Court being aggrieved by the order passed by the Tribunal in Application No.1277/2021 dtd. 18/8/2021. A copy of which is marked as Annexure A. By the impugned order the bench of the Tribunal was pleased to allow the application by holding that the applicant-respondent who belongs to the 3-A category was entitled to the post that fell vacant on account of one Shanthagouda G Gunaki not reporting to the post and was further pleased to direct the respondents to select and appoint the applicant to the post of Assistant Commissioner of Commercial Taxes, (Group-A), the post which remained vacant on account of one Sri Shanthagouda G Gunaki who also belongs to the 3-A category not reporting to duty despite his name having found place in the select list pursuant to the recruitment notification dtd. 12/5/2017 and to confer all consequential benefits on the applicant - respondent herein in accordance with law.