STATE OF KARNATAKA Vs. G A BAVA

JUDGEMENT

(1.) THE legality and correctness of the order passed by the Karnataka Administrative Tribunal, dated 20.01.2012 passed in Application No.709/2010, is called in question in this writ petition.

(2.) WE have heard the learned Government Advocate appearing for the petitioners and Shri.V.R.Sarathy, learned counsel appearing for the respondent.

(3.) FACTS leading to this writ petition are as hereunder: