LAWS(KAR)-2023-2-48

RAJARAO G. Vs. CHIEF SECRETARY

Decided On February 22, 2023
Rajarao G. Appellant
V/S
CHIEF SECRETARY Respondents

JUDGEMENT

(1.) The following facts emerge from the perusal of the petition which is claimed as Public Interest Litigation (PIL).

(2.) The petitioner makes the following prayers in the petition:

(3.) The petitioner in paragraph-1 of the petition itself has admitted as under: