K.R.HEMANTHKUMAR Vs. KARNATAKA EXAMINATIONS AUTHORITY

JUDGEMENT

(1.) In this writ petition, the petitioner has assailed the order dtd. 8/6/2018 passed in Application No.6968/2017 by the Karnataka State Administrative Tribunal, Bengaluru (for short 'the Tribunal'), wherein the Tribunal dismissed the application filed by the petitioner.

(2.) The brief facts, which are necessary for disposal of this writ petition, are that:

(3.) After assessment of the oral arguments of the parties so also the documents placed before the Tribunal, the Tribunal rejected the application filed by the petitioner as stated supra. Challenge for the same is lis before this Court.