KRUSHA KUMAR C. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner is before this Court under Article 226 of the Constitution of India, questioning the correctness and legality of the order dtd. 20/3/2024 in Application No.1170/2023 passed by the Karnataka State Administrative Tribunal, Bengaluru (for short "Tribunal"), wherein petitioner's challenge to the order of discharge dtd. 11/8/2020 under Rule 6(2) of Karnataka Civil Services (Probation) Rules, 1977 (for short "1977 Rules") is dismissed.

(2.) The brief facts of the case are that:

(3.) Heard learned counsel Sri.Badri Vishal for petitioner and learned AGA Sri.B.Ravindranath for respondents. Perused the entire writ petition papers.