RAGHAVENDRA N. A. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Sri. M.S.Nagaraja, the learned Additional Government Advocate, who is called upon to accept notice for the respondents, submits that the petitioner, even according to the petition averments is working as a Government Teacher and in that event, the petitioner's remedy must be under Sec. 19 of the Administrative Tribunals Act, 1985.

(2.) In the light of the afore and on perusal of the records, the petition stands disposed of with liberty to the petitioner to avail such remedy, subject to all just exceptions in law.