SHAILA BHEEMAPPA PUJAR Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner has approached this Court seeking for the following reliefs:

(2.) Heard the learned counsel for the parties.

(3.) Learned AGA at the inception has raised an objection with regard to the prayer made in this writ petition on the ground that the petitioner has not approached the competent authority by submitting any representation and in the absence of such representation, he cannot have any grievance against the respondent Nos.1 to 6.