DR. SAGAR K S., Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard learned counsel for the petitioners, learned Additional Advocate General for the respondents/State Authorities and learned counsel for the Karnataka Examination Authority.

(2.) This Writ Petition has been filed seeking following reliefs:

(3.) Petitioner No.1 is working as General Duty Medical Officer (GDMO for short) at Akki Hebballu, K.R.Pet, Mandya in the first respondent Department and was appointed on 1/6/2021, and completed his probationary period successfully on 31/5/2023 and he has completed his mandatory three years of regular service on 31/5/2024.