L MARUTHI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This appeal is preferred against the order dated 12th October, 1992 passed by the learned single Judge in Writ Petition No. 27252 of 1992. Learned single Judge has rejected the writ petition. Therefore, the petitioner has come up in this appeal. All the respondents are served. Respondents 1 to 3 are represented through Sri S.R. Nayak, learned Government Advocate and Respondent No. 4 is represented by Sri T.S. Ramacbandia, Advocate.

(2.) As the appeal involves a short question, it is admitted and heard for finaldisposal.

(3.) In the writ petition, appellant-petitioner sought for the following reliefs: