AMARESH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Petitioner, a KAS Officer is knocking at the doors of writ court grieving against Service Tribunal's order dtd. 5/9/2024, whereby his Application No.3401/2024 challenging his 'deployment order' dtd. 16/7/2024, has been negatived.

(2.) Learned Sr. Advocate Prof.C.M.Nagabhushan appearing for the petitioner seeks to falter the impugned order on the following grounds:

(3.) Learned AGA appearing for the State and the learned Sr. Advocate appearing for the private respondent resisted the petition making submission in justification of the impugned order and the reasons on which it has been structured.