STATE OF KARNATAKA Vs. UMADEVI HUNDEKAR

JUDGEMENT

(1.) Both these petitions arise out of the common judgment and order dtd. 29/9/2023 passed by the Karnataka State Administrative Tribunal at Belagavi in Application Nos.10511 of 2023 and 10512 of 2023 respectively.

(2.) Heard learned Additional Advocate General Mr. J.M.Gangadhar for the petitioner-State and learned advocate Mr. Suraj Mutnal for the respondent/original applicant before the tribunal, at length.

(3.) Smt. Umadevi Hundekar and Smt. Prabhavati Ronad, the respondents herein, were the two respective applicants before the Tribunal. The Tribunal allowed both the applications and set aside the office memorandums/orders dtd. 21/6/2023 and 20/6/2023, whereby the applicants were transferred on the ground that they were surplus teachers. The Tribunal further directed respondent No.5-the Deputy Director of Public Instructions to continue the services of the applicants as Special Teachers.