BRUHAT BENGALURU MAHANAGARA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) W.P.No.4884/2023 is filed by the petitioner-Sri.B.G.Govindraju (respondent No.3 before the Tribunal and herein after referred to as the petitioner) and W.P.NO.5324/2023 is filed by the petitioner-Bruhat Bengaluru Mahanagara Palike (respondent No.2 before the Tribunal and hereinafter referred to as BBMP for short) against the order dtd. 22/2/2023 passed in Application No.766/2023 by the Karnataka State Administrative Tribunal (hereinafter referred to as the 'Tribunal' for short) by which the Tribunal allowing the said application filed by the respondent No.3-Sri. Manjesh B (hereinafter referred to as respondent No.3) quashed the notification bearing No.NaAaE 18 NaYoSe 2023 (E) dtd. 13/2/2023 issued by the respondent No.1-State Government as per Annexure-A8, so far it relates to posting of petitioner and further directed respondent Nos. 1 and 2 to reinstate the respondent No.3 herein to the present place forthwith, if for any reasons, the respondent No.3 has already been relieved and with further direction that if official respondents failed to reinstate the respondent No.3 in the present place of posting, he would be at liberty to assume charge without expecting movement order.

(2.) Brief facts leading up to filing of the present petitions are that ;

(3.) Sri.M.S.Bhagwat, learned Senior counsel for Sri. Srikanth Patil K for the petitioner WP No. 4884/2023 and Sri.Jayakumar S. Patil, learned Senior counsel appearing for Sri.B.L.Sanjeev, learned counsel for the BBMP -petitioner in W.P.No.5324/2023 reiterating the grounds urged in their respective memorandum of petitions submitted;