A.T.SURESH Vs. ARCHANA BHAT

JUDGEMENT

(1.) Learned Additional Government Advocate accepts notice for respondents.

(2.) Learned counsel for complainant, by inviting our attention to the order passed by the learned Single Judge, submits that the complainant was permitted to submit a fresh representation to the authority containing all the particulars along with supporting documents. Accordingly, the same has been submitted to the authority.

(3.) Learned Additional Government Advocate submits that the document placed on record at page No.11 cannot be treated as a fresh representation.