D. C. NAGARATHNA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner aggrieved by the order dtd. 23/7/2019, passed by respondent No.2, vide Annexure-A1, confirming the order dtd. 19/8/2013, passed by respondent No.3, vide Annexure-A, has filed this writ petition.

(2.) Brief facts leading rise to filing of this petition are as under:

(3.) Heard learned counsel for petitioner and learned HCGP for respondents No.1 to 3 and learned counsel for the respondents No.4 to 7.