SHANTH A. THIMMAIAH Vs. THE GOVERNMENT OF KARNATAKA

JUDGEMENT

(1.) Heard learned Senior Advocate Mr. Vivek Reddy with learned Senior Advocate Mr. M. Shivaprakash assisted by learned Advocate Mr. Anand Sanjay M Nuli, for the petitioner, learned Advocate General Mr. Shashi Kiran Shetty with learned Government Advocate Mr. S.S. Mahendra, for respondent No.4-the State and its authorities, and learned Advocate Mr. Mahesh Choudhary for respondent No.5-Karnataka State Pollution Control Board, at length.

(2.) The petitioner, by filing the present petition under Article 226 of the Constitution, has prayed to set aside Notification dtd. 31/5/2024 issued by the competent authority, Department of Forest and Environment, further to allow the petitioner to discharge duties as Chairman and Technical Person of respondent No.5-Karnataka State Pollution Control Board.

(3.) The petitioner who possessed B.Tech degree in Mining and Mineral, M.Tech degree in Industrial Pollution Control and also Ph.D degree holder in 'Socio-economic and Environmental Impact Studies', has by filing the instant petition, complained about the arbitrary removal from the post of Chairman of the Karnataka State Pollution Control Board, in stigmatic manner.