VIJAY SHANKAR C. HEBBALLI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner has called in question, the order dated 9-10-2012, passed by the Karnataka Administrative Tribunal, Bangalore, in Application No. 3213 of 2010. By the impugned order, the Administrative Tribunal has dismissed the application filed by the petitioner challenging the order dated 12-5-2010 withdrawing his regularisation.

(2.) Aggrieved by that, the petitioner has filed this writ petition.

(3.) In brief the facts are: