LATHA K. S. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard learned counsel appearing for the parties.

(2.) The petitioners have sought for writ of mandamus directing 3rd respondent to consider the representations dtd. 18/9/2022 made by the petitioners, vide Annexures-B and C.

(3.) In this connection, learned AGA invited the attention of the court to the Endorsements dtd. 20/7/2021 and 7/8/2021, vide Annexures-M and N, respectively and submitted that the grievance of the petitioners has been considered and accordingly, aforementioned Endorsements are issued in this connection.