SHASHI KUMAR G.P. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Notice to respondents accepted by learned Additional Government Advocate.

(2.) Petitioner has approached this Court with a limited prayer. We deem it appropriate to dispose of the petition at the admission stage itself by issuing direction to the respondent authority.

(3.) The counsel for the petitioner invited our attention to the documents placed on record to show the sequence of events and the earlier approaches by the petitioner to this Court by filing writ petitions.