RAGHUVARAN Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This intra Court appeal arises from order dtd. 19/7/2021 passed by the learned Single Judge by which the writ petition preferred by the appellant has been dismissed.

(2.) The appellant had filed a writ petition seeking the following reliefs:

(3.) The learned Single Judge, while dismissing the writ petition by an order dtd. 19/7/2021, has held as under: