STATE OF KARNATAKA Vs. SAKEY SHAMU

JUDGEMENT

(1.) Heard learned Additional Government Advocate and first respondent-party-in-person and learned counsel for second and third respondents.

(2.) The matter lies in a narrow compass. Petitioner is the State represented by Principal Secretary to Government, Higher Education Department and are before this Court being aggrieved by the proceedings of the second respondent-National Commission for Scheduled Castes dated 11.09.2017-Annexure-A.

(3.) Learned Additional Government Advocate would draw the attention to un-numbered paragraphs at page 24 of the writ petition: