REGISTRAR GENERAL Vs. UMASHANKARA C.

JUDGEMENT

(1.) The challenge in this intra-court appeal is to an order passed by the learned Single Judge in Writ Petition No.2851/2022 (S-RES), whereby the learned Single Judge has allowed the writ petition by stating in Paragraph-21 as under:-

(2.) The writ petition was filed by Respondents No.1 to 12 with the following prayers:-

(3.) The order dtd. 3/9/2021 has been passed by the Registrar General of this Court, stating as under:-