AJITH KUMAR RAI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The common order dated 22.10.2019 passed in Application Nos.5566/2019, 4675/2019 and 5135/2019 on the file of the Karnataka State Administrative Tribunal, Bengaluru ('the Tribunal' for short) is under challenge by two of the parties to the said proceedings. First writ petition in WP.No.50415/2019 is by petitioner Ajith Kumar Rai, who is second respondent in Application No.5566/2013 and also 2nd respondent in Application No.5135/2013 on the file of the Tribunal. The second writ petition in WP.No.50415/2019 is filed by petitioner Manjunath, who is applicant in Application No.5566/2013 and he is also second respondent in Application No.4675/2019. In the aforesaid three applications, besides these two petitioners, there is one more contesting party, by name M.Rajanna. He is applicant in Application Nos.4675/2019 and 5135/2019 on the file of the Tribunal. It is the aforesaid three applications, which were clubbed together and disposed of by common order dated 22.10.2019.

(2.) The first impression of this Court by looking into the common order dated 22.10.2019 passed by the Tribunal in the aforesaid three applications and also the pleadings in these two writ petitions is as to how precious and important is the post of Tahsildar of Devanahalli Taluk for which Senior Advocates of this Court have kept apart their precious time to support and oppose the said order dated 22.10.2019 passed by the Tribunal.

(3.) Brief facts as could be seen leading to filing of the aforesaid three applications before the Tribunal and also one another application in application no.659/2009, which was filed at the earliest point of time and which is the root cause for these three applications, are as under: