LAWS(APH)-2021-4-23

V.MALLIKARJUNA Vs. CHAIRMAN

Decided On April 16, 2021
V.Mallikarjuna Appellant
V/S
CHAIRMAN Respondents

JUDGEMENT

(1.) This Writ Petition has been filed by the petitioner under Article 226 of the Constitution of India for the following relief:

(2.) A counter-affidavit has been filed by the respondents.

(3.) Heard Sri K. Sudhakar Reddy, learned counsel for the petitioner and Ms. V. Uma Devi, learned Standing Counsel for State Bank of India appearing for the respondents and perused the material available on record.