KUMARASWAMY.B.N Vs. DEPUTY COMMISSIONER

JUDGEMENT

(1.) THE petitioners in these petitions are assailing the correctness of the impugned order dated 03/07/2012 passed by the Karnataka Administrative Tribunal, Bangalore, in Application.Nos.3183-3185/2012, vide Annexure-A.

(2.) WHEN these matters had come up for Preliminary Hearing before this Court on 13.7.2012, this Court had ordered notice and granted interim stay of Annexure-A and all further proceedings pending disposal of the application before the Tribunal.

(3.) WE have heard learned counsel for petitioners, learned Government Pleader for R1 to 4 and learned counsel for R6 to 8.