DIGAMBER ATMA NAIK Vs. CHIEF OFFICER

JUDGEMENT

(1.) HEARD.

(2.) RULE, returnable forthwith. Shri S.D. Padiyar, Advocate waives service for Respondent No.1. For the consideration of the limited controversy, service on respondent No.2 is not necessary and, accordingly, we dispense with the service of Rule on respondent No.2. Rule is heard finally at this stage.

(3.) ACCORDINGLY, we dispose of the Writ Petition by the following Order:�