KARNATAKA PUBLIC SERVICE COMMISSION Vs. P S RAMAKRISHNA
LAWS(SC)-1996-1-161
SUPREME COURT OF INDIA
Decided on January 17,1996

KARNATAKA PUBLIC SERVICE COMMISSION Appellant
VERSUS
P S Ramakrishna Respondents

JUDGEMENT

- (1.) Though the notice was sent to the respondent on 28/9/1993, it came obvious that the respondent is avoiding service. Notice must, therefore, be deemed to have been served on the respondent.
(2.) Leave granted.
(3.) The controversy raised in this case is covered by the decision of this court in Kamataka public service commission v. B. M. Vijaya Shankar.;


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