DIVISIONAL CONTROLLER Vs. MUKUNDA H R

JUDGEMENT

(1.) Smt.H.R.Renuka., learned counsel on behalf of Sri.Hareesh Bhandary.T., for the petitioner and Sri.M.C.Basavaraj., learned counsel for the respondent have appeared in person.

(2.) The brief facts are these:

(3.) Learned counsel for the petitioner and the respondent have urged several contentions. Heard, the contentions urged on behalf of the respective parties and perused the Writ papers and also the records with utmost care.