B. NAGANNA Vs. PRINCIPAL SECRETARY

JUDGEMENT

(1.) The petitioner has sought for issuance of writ of mandamus to direct the respondents to consider the representations dtd. 18/8/2022 and 19/8/2022 at Annexures-J and K.

(2.) After hearing of the matter, learned Additional Government Advocate has filed a memo which reads as hereunder:

(3.) The memo is accompanied by documents in support of the Endorsement.