MOHAMMAD JAVEED MAHMOOD Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Seeking the Court to interfere with and to set aside the order that is rendered by the Karnataka State Administrative Tribunal, Kalaburagi in Application No.1409/2017 dtd. 18/3/2021, the applicant therein filed this writ petition.

(2.) Petitioner filed an application before the Karnataka State Administrative Tribunal, Kalaburagi seeking to quash the communication bearing No.GraAaPa 11 GPaAa 17 dtd. 16/1/2017. Said application stood rejected through the impugned order and aggrieved by the same, this writ petition is filed.

(3.) Heard Sri S.S.Halalli, learned counsel for the petitioner as well as Sri Venktesh C. Mallabadi, learned counsel who represented respondent Nos.3 and 4.