- (1.) Leave granted.
(2.) This appeal is directed against the order dated 27.9.2005 passed by the Division Bench of the High Court of Karnataka at Bangalore in Writ Petition No. 33105 of 2000 filed by the appellant, S.T. Ramesh, IPS who is now functioning as Inspector General of Police, dismissing the writ petition and awarding cost to the second respondent.
(3.) The appellant herein filed original application before the Central Administrative Tribunal, Bangalore for quashing of the communication of adverse remarks under various headings as incorporated in the letter from the Chief Secretary, Government of Karnataka, dated 9.12.1997. The Tribunal, by its order, dismissed the Original application with costs of Rs.3000/- payable to the second respondent, namely, Sri C. Dinakar, IPS. Aggrieved against the same, the appellant filed writ petition before the High Court which was also dismissed by the High Court. The appellant questioned the correctness of the order passed by the Tribunal and of the High Court in this appeal.;