ANANDAVALLI S. Vs. UNION OF INDIA

JUDGEMENT

(1.) Annexure R1 Office Memorandum dated 24.12.2009 inter alia stated as follows:

(2.) It is much after has Annexure A5 Office Memorandum dated 13.12.2012 been issued which inter alia states as follows:

(3.) The reasoning as above has found favour with the Division Bench of the High Court of Karnataka in Ext.P5 order dealing with the same two Office Memorandums wherein it has been held as follows: