ABHINAND Vs. BANGALORE MEDICAL COLLEGE & RESEARCH INSTITUTE

JUDGEMENT

(1.) Though the matter is coming up for 'Hearing on Interlocutory Application', with the consent of the learned counsels on both the sides the matter is heard and disposed of finally.

(2.) The petitioner who was working as staff nurse in the respondent No. 2 Government hospital, is before this Court challenging the order dated 16.03.2017 at Annexure-L, whereby the respondent No. 2 dismissed the petitioner from its service.

(3.) Learned counsel for the petitioner draws the attention of this Court to the order dated 10.01.2017 passed in W.P.No. 16509/2016, wherein the respondents herein who were also the respondents in that writ petition were directed to reinstate the petitioner to duty forthwith. Liberty was however granted to the respondents to examine the records furnished by the petitioner to take a decision with regard to treating the unauthorised absence in accordance with law provided under Karnataka Civil Services Rules (hereinafter referred to as 'KCSR'). It was further directed that in the event of any adverse orders being issued by the respondent No. 2, the petitioner would be at liberty to challenge the same before the appropriate authority for such reliefs as may be advised.