YALLAWWA PAVADAPPA HULLANNAVAR Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) In this writ petition, the petitioner has sought for the following reliefs:

(2.) Heard learned counsel for the petitioner and learned HCGP for respondents No.1 and 2 and learned counsel for respondents No.3 to 5. Perused the material on record.

(3.) It is the grievance of the petitioner that her representation dtd. 18/1/2023 at Annexure-D submitted to the respondent authorities has not been considered so far by them nor any order has b een passed on the same. Under these circumstances, the petitioner is before this Court by way of the present petition.