SHIVANNA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The captioned writ petition is filed by the petitioner, who was appointed as Additional Government Pleader, assailing impugned Notification dtd. 1/1/2024 as per Annexure-B, which relates to Part-1 Sl. No.20 and Part-2 Sl. No.48 by which petitioner is removed from the post of Additional Government Pleader and consequently, respondent No.4 is appointed as Additional Government Pleader.

(2.) Heard learned counsel appearing for the petitioner, learned Advocate General, learned Additional Advocate General, learned AGA and learned counsel appearing for respondent No.4.

(3.) The short point that needs consideration at the hands of this Court;