SUBINDH G.B. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This writ petition is filed by the petitioners challenging the order passed by the Karnataka State Administrative Tribunal in A.Nos.233-251/2025 dtd. 24/1/2015 vide Annexure-A.

(2.) Learned counsel Sri Vijaya Kumar for the petitioners is present before the Court physically inclusive of learned AGA for respondent Nos.1 to 10.

(3.) It is the contention of counsel for the petitioners that the petitioners while working on deputation in the various autonomous institutions, were sought to be repatriated to their parent department by the impugned order dtd. 21/1/2015 without following the procedure. No prior consultation was made either from the borrowing authority or from the petitioners before repatriating their services. He further submits that proceedings before the Tribunal is pending and it is slated on 5/2/2025.