G.VENKATESH Vs. BRIDGE FEDERATION OF INDIA

JUDGEMENT

(1.) The writ petitioner, aggrieved by the order of Learned Single Judge in W.P.No.2559 of 2011 dtd. 24/6/2015,has preferred the present writ appeal.

(2.) The brief facts that are necessary for deciding the writ appeal are as follows:

(3.) The writ petition was heard along with similar writ petitions and in and by a common order dtd. 24/6/2015, the Writ Court dismissed all the writ petitions. The Writ Petition filed by the appellant that was dismissed is the subject matter of this writ appeal.