PATHARAJU V. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This Review Petition emanates from the order dtd. 25/10/2023 passed by this Hon'ble Court in W.P. No. 17670/2023 (S-KSAT), whereby this Hon'ble Court was pleased to Allow the Writ Petition in part and set aside the order passed by Karnataka State Administrative Tribunal (in short KSAT) dtd. 2/8/2023 thereby, giving effect to Transfer Notification from 9/11/2023 insofar as review petitioner and respondent No.3 are concerned.

(2.) Being aggrieved by the same, the review petitioner i.e., respondent No.3 in W.P.No.17670/2023 is before this Court.

(3.) Sri S.P.Kulkarni, learned Senior counsel for the review petitioner would vehemently contend that the order in W.P.No.17670/2023 is passed in derogation of Principles of natural justice and also in violation of principles enunciated under audi alteram partem. He also adumbrated the contention that the respondent No.3 herein is ineligible to hold the post in which the Review Petitioner is currently working as per the C & R Rules, specified to the Department of Food, Civil supplies and Consumer Affairs Vide Annexure-C to the Writ Petition,