GIRISH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Sri.Praveen Uppar, learned HCGP accepts notice for respondent Nos.1 to 4.

(2.) The appellant is before this Court seeking for the following reliefs:

(3.) Writ Petition in W.P.No.107136/2018 had been filed seeking for the following reliefs: "To strike down sub Rule (3) of Rule 3 of Karnataka Civil Service (Appointment on Compassionate Grounds) Rules, 1996 Notification to DPAR 100 SCA 95 dtd. 12/9/1996 issued by the respondent No.1 as per Annexure-H."