KONDAPPA NAIDU Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The grievance of the petitioner is as to non- consideration of his representation dtd. 29/9/2020, a copy whereof avails at Annexure-A it is also accompanied by the reminders dtd. 4/11/2020 & 26/9/2020 respectively at Annexures-B & C.

(2.) Learned AGA appearing for the official respondents opposes the petition and having so opposed, he now fairly agrees to instruct his clients to look into grievance of the petitioner in the light of observations of the Apex Court in LALITHA KUMARI VS. GOVT. OF U.P. (2014) 2 SCC 1.