RAVINDRA B GOWDA S/O K BORAIAH Vs. MANDYA INSTITUTE OF MEDICAL SCIENCES, AUTONOMOUS MEDICAL INSTITUTION

JUDGEMENT

(1.) Though this writ petition is listed for hearing I.A.No.2/19, which is an application filed seeking production additional documents, with the consent of learned counsel on both sides, it is heard finally.

(2.) Petitioner has assailed the legality and correctness of order dated 19/01/2019, passed by the Karnataka State Administrative Tribunal at Bengaluru (hereinafter referred to as "the Tribunal" for the sake of convenience) on Application No.7365/2018.

(3.) By the said order, the Tribunal has dismissed the application filed by the petitioner herein and has directed him to obey the Official Memorandum dated 21/12/2018, passed by respondent No.4 and to report to duty at General Hospital, Nagamangala, with immediate effect.