STATE OF KARNATAKA Vs. H. S. KANTHI

JUDGEMENT

(1.) The State and its authorities are before this Court under Article 226 of the Constitution of India, questioning the correctness and legality of order dtd. 4/1/2018 in Application No.6122/2014 on the file of the Karnataka State Administrative Tribunal, at Bengaluru (for short "Tribunal") by which, penalty of dismissal is substituted by penalty of compulsory retirement.

(2.) The brief facts leading to the filing of this writ petition are that:

(3.) Heard learned Additional Government Advocate Sri.M.Rajkumar for petitioners and learned counsel Sri.N.S.Sriraj Gowda for Smt.Vandana N., learned counsel for the respondent. Perused the writ petition papers.