B. L. SHARADAMBA Vs. DIVISIONAL CONTROLLER

JUDGEMENT

(1.) Sri.Naveen Kumar., learned counsel on behalf of Sri.S.B.Mukkannappa., for petitioner, Smt.H.R.Renuka., learned counsel for the respondent No.1 and Smt.V.Spoorthi., learned HCGP for the respondents 2 & 3 have appeared in person.

(2.) The orders passed by the Gratuity Authorities are 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 the respondents have urged several contentions. Heard, the contentions urged on behalf of the respective parties and perused the Writ papers with utmost care.