CHIRANJEEVI P. Vs. CHIEF SECRETARY GOVERNMENT OF KARNATAKA

JUDGEMENT

(1.) Learned counsel for the petitioners has filed a memo enclosing a copy of the guidelines dtd. 3/7/2018 issued by the respondent and the same are placed on record.

(2.) In this petition, the petitioners have sought for the following reliefs:

(3.) Heard learned counsel for the petitioners and learned Additional Advocate General along with learned AGA for the respondents and perused the material on record.