VENKATNARAYANA JOSHI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This is a writ petition by the petitioner challenging order dated 9th Oct. 2018 passed by the Karnataka State Administrative Tribunal, Bengaluru (hereinafter referred to as 'Tribunal' for the sake of brevity), in Application No.2972 of 2016 vide Annexure-A.

(2.) Brief facts of the case are as under:

(3.) The said impugned order of the Tribunal which is at Annexure-A has been challenged by the petitioner on the following grounds: