A. PARAMESHWARAPPA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner has preferred this writ petition seeking for the following reliefs:

(2.) Learned AGA appearing for the respondents, on instructions has raised a preliminary objection regarding maintainability of the writ petition, on the ground that the petitioner is a Government servant.

(3.) Learned counsel for the respondent Nos.3 to 6 submits that the petitioner has got an alternative efficacious remedy available under Rule 18 of The Karnataka Civil Service (Classification Control and Appeal) Rules 1957.