CHIEF TRAFFIC MANAGER, BMTC Vs. M.VENKATESHAPPA

JUDGEMENT

(1.) Sri.Hareesh Bhandary.T, counsel for the petitioner and Smt.Mamatha Shetty., Additional Government Advocate for respondents 2 and 3 have appeared in person. Emergent notice to the first respondent was ordered on 13/12/2021. A perusal of the office note depicts that the first respondent is served and unrepresented. The first respondent has neither engaged the services of an advocate nor conducted the case as a party in person.

(2.) The brief facts are these:

(3.) Counsel for the petitioner has urged several contentions.