M MALLESHA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The present petition is directed against the common order dated 28th April 2016 passed by the Tribunal whereby the application made by the petitioner has been rejected.

(2.) We have heard Mr.Subramanya Bhat, learned counsel for the petitioner.

(3.) At the outset, we may record that the very common order was challenged by one of the petitioner namely Sri K.S.Diwakar in W.P.No.31872/2016 and this Court vide order dated 13.6.2016 for the reasons recorded in the order has dismissed the petition.