SHRI. CHIKKANNA. S Vs. BLOCK EDUCATIONAL OFFICER

JUDGEMENT

(1.) Taking into account the order which this Court proposes to pass, it is not necessary to issue notice to respondent No.4.

(2.) The petition is admitted for hearing. With the consent of learned counsel for the parties, the same is heard finally.

(3.) In this petition, the petitioner inter alia has prayed for a writ of Mandamus directing respondent No.1 to consider the claim of the petitioner in accordance with the Karnataka Transparency in Public Procurements Rules, 2000.