KARNATAKA PUBLIC SERVICE COMMISSION Vs. VENKATASWAMY

JUDGEMENT

(1.) IN the present writ petition filed under Articles 226 and 227 of Constitution of India, order dated 29.4.2013 passed by the Karnataka Administrative Tribunal, Bangalore (for short "KAT") has been called in question. Several grounds have been urged in the writ petition.

(2.) HEARD the learned counsel for the parties.

(3.) AFTER perusing the records and hearing the arguments, the Tribunal has come to the conclusion that charges are not made out and hence, it has allowed the application holding that applicant is entitled for all consequential benefits from the respondent No. 1 within three months from the date of receipt of copy of its order.