(1.) The Director of Government Examinations (Higher Secondary Examinations), aggrieved by the order of the learned single Judge dated 03.04.2001 made in W.P. No. 12781 of 1994 modified by order dated 22.06.2001, has filed the above writ appeal.
(2.) Though at the time of filing of the writ petition, the first respondent herein-writ petitioner was a minor, during the pendency of the writ appeal, since he attained majority, by order dated 26.06.2002, the first respondent herein was declared as major. Though notice was taken to the address given in the memorandum of grounds as well as another address at Bangalore given for service of notice on the first respondent, the fact remains that till this date, in view of the fact that the full and correct address of the first respondent was not available to the appellant, the service could not be effected.
(3.) The second respondent is represented by counsel.