CHIEF SECRETARY Vs. NAGAPPA

JUDGEMENT

(1.) Though the matter is listed for orders, the matter is taken up for final disposal.

(2.) Heard the learned counsel for the parties and perused the writ papers.

(3.) The petitioner/State Government is before this Court under Article 226 of the Constitution of India, assailing the order dtd. 30/6/2022 in Application Nos.10376-10409/2022 by which learned tribunal directed the respondents therein to consider the representation dtd. 11/11/2021 (Annexure-A13) in the light of the Judgment passed in Application Nos.20177-20197/2021 c/w. 20198-20204/2021 by the Kalaburgi Bench of the tribunal and to pass appropriate orders in accordance with law.