PRINCIPAL SECRETARY Vs. V.P.THANUSHREE

JUDGEMENT

(1.) Heard the learned Additional Government Advocate for the appellants who were the respondents before the learned Single Judge.

(2.) Being aggrieved by the order dtd. 12/11/2020 passed by the learned Single Judge in W.P.No.2736/2020, the appellants are before this Court.

(3.) The respondents who were the petitioners before the learned Single Judge challenged the Government order dtd. 15/4/2015 issued by the State of Karnataka whereby, the condition was imposed upon the petitioners that they shall not be entitled to receive stipend for their internship period.