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Karnataka High Court Sets Aside Appointment of Assistant Government Pleader - (18 Feb 2020)

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Karnataka High Court has upheld an order passed by the Karnataka Administrative Tribunal, setting aside the appointment of an Assistant Public Prosecutor/Assistant Government Pleader, appointed in 2010 and directing the state to pay a compensation of Rs 10 Lakhs to a candidate who was denied the post because of the illegal appointment.

Tags : KARNATAKA HIGH COURT   APPOINTMENT OF ASSISTANT GOVERNMENT PLEADER  

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