S.PURUSHOTHAMA Vs. CHAIRMAN, KARNATAKA STATE ADMINISTRATIVE TRIBUNAL

JUDGEMENT

(1.) Petitioner, party-in-person had filed Application No.3564/2022 calling in question the suspension order and also the punishment order, whereby two annual increments with cumulative effect have been withheld. The Karnataka State Administrative Tribunal by its order dtd. 2/3/2023 dismissed the same. Petitioner had moved Review Application No.25/2023 that came to be rejected on 9/10/2023.

(2.) Aggrieved by the above orders, petitioner is invoking the writ jurisdiction of this Court contending that: the Tribunal failed to see that he could not have been deployed to its Belagavi Bench; the Chairman of the Tribunal has no such power; the deployment order does not assure payment of TA & DA; no vacancy in the post to which he was deployed was available. Learned counsel appearing for the answering respondents, resisted the Petition making submission in justification of the impugned order and the reasons on which it has been constructed.

(3.) Having heard the Petitioner party-in-person and learned Panel Counsel appearing for the answering Respondents and having perused the Petition Papers, we decline indulgence in the matter for the following reasons: