SANTOSH MALAJI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard the learned senior counsel Sri M.S. Bhagwat for the petitioners, learned counsel Sri S.B. Mukkannappa and the learned Additional Government Advocate for the State.

(2.) The petitioners are before this Court in view of some strange orders passed by the Tribunal under the garb of a review application i.e. R.A. No.39/2022 and R.A. Nos.146-155/2021 arising out of Application Nos.2427- 2433/2021 which came to be disposed off on 12/11/2021.

(3.) By the said orders, the Tribunal was pleased to hold that the amendments introduced by the State, without prior publication and without inviting objections was contrary to law. More particularly, it has been held that the same is contrary to the law laid down by this Court in Sri M.V. Dixit & Others vs. State of Karnataka & Others,ILR 2004 KAR 3802. and on the said basis, the application came to be allowed.