KAMALA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The appellants are questioning the legality and correctness of the order passed by the Learned Single Judge in W.P. No. 14533/10 and 14652-53/10 dt. 18.2.2011. Heard the learned counsel for the parties.

(2.) The following facts are not in dispute in these appeals:

(3.) The circular dt. 12.10.2001 reads as hereunder: