MALLAYYA METI Vs. MANAGING DIRECTOR

JUDGEMENT

(1.) Sri.L.Shekar., learned counsel for the petitioner and Smt.H.R.Renuka., learned counsel for the respondents have appeared in person.

(2.) The Circular No.1467 dtd.:24/7/2012 issued by the first respondent vide Annexure-A is called into question in this Writ Petition on several grounds as set out in the Memorandum of Writ Petition.

(3.) Learned counsel for the petitioner and respondents have urged several contentions. Heard, the contentions urged on behalf of the respective parties and perused the Writ papers with utmost care.