MANJULA L Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Sri. Gowthamdev C.Ullal, learned counsel for the petitioner. Sri. V.Shivareddy, learned High Court Government Pleader for the respondents.

(2.) Petition is admitted for hearing with consent of the parties. Same is heard finally.

(3.) In this petition, the petitioner inter alia seeks quashing of the endorsement dated 23.10.2018 issued by the respondent No. 3, as well as writ of mandamus directing the respondent No. 3 to consider the application dated 24.02.2018 for transfer of authorization on compassionate grounds in terms of the order dated 20.02.2017 passed in W.P.No.6993/ 2017.