LAWS(KAR)-2024-9-98

K. S. SUDHAKARA Vs. STATE OF KARNATAKA

Decided On September 03, 2024
K. S. Sudhakara Appellant
V/S
STATE OF KARNATAKA Respondents

JUDGEMENT

(1.) This intra-court appeal by respondent No.3 in Writ Petition No.19154 of 2024 is aggrieved by the order dtd. 25/7/2024.

(2.) Heard learned advocate Mr. M. K. Prithveesh for the appellant, learned Additional Government Advocate Smt. Niloufer Akbar for respondent No.1, learned advocate Mr. A Mahesh Choudhary for respondent No.2 and learned Senior advocate Mr. D. R. Ravishankar on behalf of learned advocate Mr. R. Siri for respondent No.3.

(3.) Respondent No.3-writ petitioner joined the services of respondent No.2-The Karnataka State Pollution Control Board (Board) as Assistant Environmental Officer in the year 2003, later promoted as Deputy Environmental Officer in the year 2019 and posted on transfer as Environmental Officer at Regional Office, Sarjapura, Bengaluru, under order dtd. 6/3/2023.