JUDGEMENT
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(1.)Heard the learned counsel for the petitioner and the learned High Court Government Pleader for respondent No.
(2.)This writ petition is directed against the order dated 29.06.2016 passed by the Karnataka State Administrative Tribunal ("KAT" for short) in Application No. 8096/2015 (Annexure 'A' ).
(3.)By the impugned order, the KAT has modified the order passed by the first respondent directing removal of the petitioner from service and has reduced the punishment to compulsory retirement under Rule 8(vi) of Karnataka Civil Services (CC & A) Rules and further directed the first respondent to take further action in the matter within three months from the date of receipt of a copy of the order.
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