MUTHULAXMI B.N. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner is before this Court calling in question an order dtd. 6/3/2024 which declines issuance of a Validity certificate validating the caste and income certificate already issued, on the score that her husband's income is beyond the permissible threshold of grant of such certificate.

(2.) Heard Smt. A.R.Sharadamba, learned counsel appearing for the petitioner and Sri Spoorthy Hegde, learned High Court Government Pleader appearing for the respondents.

(3.) Facts, in brief, germane are as follows: -