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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.