SRI S.SHIVAKUMAR Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) These writ petitions are directed against order dated 20.1.2017 in Applications No.5613 to 5615/2011 c/w 7569/2011 and order dated 6.10.2017 in Review Applications No.68-71/2017 passed by the Karnataka State Administrative Tribunal, Bangalore ('KAT' for short).

(2.) Heard Shri L.Mahesh, learned Counsel for petitioner.

(3.) For the sake of convenience, parties shall be referred to as per their status before the KAT.