DATTATREYA Vs. THE PRINCIPAL ACCOUNTANT GENERAL OF KARNATAKA (A AND E), INDIAN AUDIT AND ACCOUNTS DEPARTMENT AND ORS.

JUDGEMENT

(1.) The appellant is before this Court assailing the order passed by the learned Single Judge in W.P.No.207615/2015 dtd. 6/1/2016.

(2.) A perusal of the order passed by the learned Single Judge would indicate that on a detail reference to the provisions contained in the Administrative Tribunals Act, 1985, the learned Single Judge has arrived at the conclusion that the appellant is required to approach the appropriate forum under that Act and has therefore declined to consider the case as put forth by the petitioner therein.

(3.) Learned Addl. Advocate General would seek to sustain the said order and would contend that the learned Single Judge was justified in that regard and if at all the appellant has any grievance, he is required to approach the KAT and the grievance of the appellant would not arise for consideration herein.