JUDGEMENT
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(1.)The above captioned writ petition has been filed with a prayer to issue a writ of certiorari quashing the
order at Annexure-X dtd. 22/4/2021 bearing
No. ...[VERNACULAR TEXT OMITTED]... wherein the first respondent
- Deputy Commissioner has terminated the petitioner
from services and a further direction is also sought to
reinstate the petitioner into services.
(2.)Heard the learned counsel for the petitioner as well as the learned counsel for the respondents.
(3.)Brief facts of the case that would be necessary for the purpose of disposal of this writ petition
are that the petitioner was initially appointed as a Junior
Engineer at Nirmithi Kendra, Kalaburagi on 4/11/2007
and later on he was also allegedly promoted as a Project
Manager at Nirmithi Kendra on 27/6/2014 but
subsequently, the respondents have appointed one
Sri.P.J.Ekantappa as the Project Manager and demoted
the petitioner to the post of Junior Engineer.
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