Full Judgment Text
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PETITIONER:
KARNATAKA PUBLIC SERVICE COMMISSION
Vs.
RESPONDENT:
P.S. RAMAKRISHNA
DATE OF JUDGMENT: 17/01/1996
BENCH:
RAMASWAMY, K.
BENCH:
RAMASWAMY, K.
HANSARIA B.L. (J)
MAJMUDAR S.B. (J)
CITATION:
1996 SCC (2) 519 JT 1996 (2) 393
1996 SCALE (1)SP39
ACT:
HEADNOTE:
JUDGMENT:
O R D E R
Though the notice was sent to the respondent on
September 28, 1993, it came back with an endorsement "Not
present. Hence return to sender". It would be obvious that
the respondent is avoiding service. Notice must, therefore,
be deemed to have been served on the respondent.
Leave granted.
The controversy raised in this case is covered by the
decision of this Court in Karnataka Public Service
Commission & Ors. vs. B.M. Vijaya Shanker & Ors. [(1992) 2
SCC 206].
Following the said decision, the appeal is allowed and
the order of the Tribunal is set aside, but without costs.