DIVISIONAL CONTROLLER Vs. AJEEMODDEEN

JUDGEMENT

(1.) Sri.Shivashankar H.Manur., learned counsel for the petitioner has appeared in person. Notice to the respondent was ordered on 19/8/2017. A perusal of the office note depicts that the respondent is served and unrepresented. The respondent has neither engaged the services of an advocate nor conducted the case as party in person. Hence, this Court proceeds to pass orders on the merits of the case.

(2.) The brief facts are these:

(3.) Learned counsel for the petitioner has urged several contentions.