VIKRAM R. NAYAK Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This writ petition is directed against the order passed by the Karnataka State Administrative Tribunal, Bengaluru in Appl.No.3378/2023 dtd. 17/1/2024. In this matter learned counsel for the petitioner has urged various grounds and also reasons assigned in the impugned order which is rendered by the Tribunal as per Annexure-A. In this matter it requires for interference, if not, there shall be miscarriage of justice.

(2.) Petitioner along with other applicant namely Dr.Subesha initiated proceedings under Sec. 19 of the Administrative Tribunals Act, 1985 seeking to quash the notification dtd. 26/7/2023 issued by the first respondent therein in Application Nos.3378/2023 a/w 3340/2023. The Tribunal vide order dtd. 17/1/2024 rejected the applications. Hence, this writ petition by the petitioner/applicant challenging the order passed by the Tribunal in Application No.3378/2023 by urging various grounds.

(3.) Heard learned counsel for the petitioner namely Sri Prithveesh M.K. inclusive of learned AGA for respondent Nos.1 and 2 and learned counsel Sri Satish K for respondent No.3.