PRINCIPAL SECRETARY TO GOVT Vs. CHANDRASHEKAR R. TORVI

JUDGEMENT

(1.) These petitions are under Articles 226 and 227 of the Constitution of India by the State calling in question the order dtd. 31/1/2021 in Application No.1302/2018 passed by the Karnataka State Administrative Tribunal, Kallaburgi ('Tribunal', for short), whereby the Tribunal allowed the application filed by the private respondent, setting-aside the order impugned therein dtd. 1/1/2018 vide Annexure-A8 issued by respondent no.1, insofar as the applicant is concerned and directed the respondent authorities to pay all consequently benefits, including monitory benefits to the applicant to which he is legally entitled, within a time bond order of three months.

(2.) Heard Smt.Maya T.R., learned High Court Government Pleader and Sri Subhash Mallapur, learned counsel for petitioners in both the petitions and Sri R.J.Bhusare, learned counsel appearing for respondent in both the petitions. Perused entire writ petition papers.

(3.) The parties are referred to as per their rankings before the Tribunal.