SHRIMANTH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This is a Writ Petition filed under Articles 226 and 227 of the Constitution of India praying for the following reliefs:

(2.) The petitioners are represented by Sri. K.M. Eshwarappa Learned Senior Counsel along with Sri. G. G Chagashetty. The Respondent Nos.1 to 4 are represented by Government Advocate Sri B. Manohar. The Respondent No.5/Institution is represented by Sri Chandrashekar P. Patil.

(3.) The Respondent Nos. 1 to 4 have filed statement of objections narrating the facts as stated in the impugned order dated 11.2.2003 (Annexure-N) and prayed for dismissal of the Writ Petition.