FEDRIC DSOUZA Vs. STATE OF KARNATAKA; COMMISSIONER BENGALURU DEVELOPMENT AUTHORITY; BENGALURU DEVELOPMENT AUTHORITY; DEPUTY SECRETARY-I BENGALURU DEVELOPMENT AUTHORITY; H M LINGARAJ MAJOR; G JAMUNA

JUDGEMENT

(1.) Issue Rule.

(2.) Sri G.Shankar Goud, AGA for respondent Nos.1 and 2, Sri G.S.Kannur, learned Counsel appearing for respondent Nos.3 to 5 and Mr.K.N.Puttegowda, learned Counsel for caveat/respondent No.6 and Mr.M.S.Bhagwat, learned Counsel for respondent No.7, waive service of notice of admission. With the consent of learned Advocates appearing on both sides, the petition is finally heard.

(3.) The present petition is directed against order dated 17.03.2016 passed by the Karnataka Appellate Tribunal, Bangalore, (hereinafter referred to as 'the Tribunal' for short), whereby the Tribunal after rejection of the application as not pressed, has issued a further direction, observing that respondent No.6 therein was entitled to take charge as Assistant Executive Engineer from Mr.Fedric D'Souza-the petitioner herein who was stated to have taken charge on 08.02.2016 from the applicant before the Tribunal.