PRINCIPAL SECRETARY TO GOVT. Vs. D.B. LATHAKUMARI

JUDGEMENT

(1.) The State Authorities are before this Court under Article 226 of the Constitution of India questioning the correctness of the order dtd. 3/9/2022 in Application No.10659/2022 by the Karnataka State Administrative Tribunal at Belagavi (for short, 'the Tribunal').

(2.) The Tribunal passed the following order:

(3.) In pursuance to the directions of the Tribunal, the petitioners issued endorsement dtd. 13/12/2022 considering the case of the respondent/applicant under the amended New Rules. But, the direction of the Tribunal was to consider the case of the applicant under unamended Rules. The respondent/applicant filed Contempt complaining disobedience of the Tribunal's order dtd. 3/9/2022 impugned herein.