K ARUN KUMAR Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Questioning the correctness and legality of order dtd. 21/4/2025 in Application No.461/2025 passed by the Karnataka State Administrative Tribunal, Bengaluru, (for short 'Tribunal'), the petitioner is before this Court. Under impugned order, the petitioner's prayer to quash the Notification dtd. 29/1/2025 posting fourth respondent in his place without providing any posting is rejected.

(2.) The brief facts of the case are that:

(3.) Heard Sri. Mali Ramachandra Appasaheb, learned counsel for the petitioner, Sri Shashikiran Shetty learned Advocate General along with Smt. Prathima Honnapura, learned Additional Advocate General and Sri. Vikas Rojipura, learned AGA for respondent Nos. 1 to 3. Notice to respondent No.4 was deferred vide Court order dtd. 4/1/2025. Perused the entire petition papers.