MANJULA C.E Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Sri. H. C. Shivaramu, learned counsel for the petitioner. Sri.V.Shiva Reddy, 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 03.05.2019 issued by respondent No.3, as well as writ of mandamus directing respondent No.3 to consider the application dated 01.04.2019 for transfer of authorization on compassionate grounds in terms of the order dated 08.02.2019 passed in W.P.No.17131/2018.