A. IBRAHIM KHALEEL Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioners are challenging the legality and correctness of the orders passed by the Karnataka Administrative Tribunal, Bangalore dated 22.10.2013 passed in Application Nos. 7428-7429 of 2012.

(2.) The facts leading to these writ petitions are as hereunder:

(3.) The 2nd petitioner Dr.L.K.Rajeev, was also appointed as General Duty Medical Officer on contract basis on 26.09.1994. His services were regularized with effect from 07.08.1997. On his request he was sent for Post Graduation on deputation in the month of September 2000. Again on his further request he was sent for Super Specialty Course on deputation between 11.06.2007 and 31.05.2010. When he was sent for deputation for Post Graduation all facilities including study leave, DA, tuition fee having been paid by the Government. So far as deputation granted to him was to do Super Specialty Course. Salary or allowance was not paid since it was deputation for the second time. However, tuition fee was paid by State on behalf of the 2nd petitioner.