MAHADEVA C. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) In this writ petition, the petitioner is assailing order dtd. 28/2/2023 (Annexure-A) passed by the respondent No.3, wherein the petitioner was demoted from the post of Second Division Assistant to Group-D.

(2.) Heard Sri. Sharath S. Gowda, learned counsel appearing for the petitioner; Sri. M.S. Nagaraja, learned Additional Government Advocate appearing for respondents 1 to 3; and Smt. Geetha Devi M. Papanna, learned counsel appearing for respondent No.4.

(3.) On examination of impugned order dtd. 28/2/2023 (Annexure-A) passed by the respondent No.3, wherein, it is stated that the while the petitioner was working as Second Division Assistant at respondent-Town Municipal Council, a report was sent by the respective Town Municipal Council to the respondent No.3 and pursuant to the same, the respondent No.3 has passed the impugned order.