NARASIMHA MURTHY Vs. CHAIRMAN

JUDGEMENT

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

(2.) Heard learned counsel for the parties and perused the material on record.

(3.) During the pendency of the present petition, the respondent No.3 - the Assistant Executive Engineer, BESCOM has issued a Communication dtd. 2/9/2022 and same has been produced by the learned counsel for the petitioner along with the memo, which reads as under: