CHIEF ADMINISTRATIVE OFFICER Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Learned AGA is permitted to file memo of appearance on behalf of respondent No.1.

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

(3.) learned counsel for the petitioner has not pointed out any error in the order, which is sought to be reviewed in this review petition. He however submits that he had not made any submission as found in paragraph No.5 of the order agreeing to comply the orders passed by this Court in earlier writ petition. This Court had passed orders in the open Court disposing off W.P. No.145046/2020 and it is therefore not open for the learned counsel for the petitioner to make such a submission. The writ petition was disposed off on 9/8/2021 and the review petition is filed on 2/12/2021. Under the circumstances, the prayer made by the petitioner for reviewing the order dtd. 9/8/2021 in W.P. No.145046/2020 cannot be granted.