ASHA BHARATH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This Writ Petition has the following prayers:

(2.) The matter does not require deeper consideration inasmuch as, learned Panel Counsel appearing for the KIADB submits that the relief prayed for in the subject Application be granted since that is the Policy decision of his client. This submission he is making in view of a Coordinate Bench decision in W.P.No.104846/2022(S-KAT) between DR. PATIL SHASHI v. STATE OF KARNATAKA & OTHERS, disposed off on 15/12/2022.