Supreme Court of India
Karnataka Public Service Commission vs P.S. Ramakrishna on 17 January, 1996
Equivalent citations: 1996 SCC (2) 519, JT 1996 (2) 393, AIRONLINE 1996 SC 1247
Author: K. Ramaswamy
Bench: K. Ramaswamy, B.L Hansaria, S.B Majmudar
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.