SHAIK HAFEEZ Vs. PRINCIPAL SECRETARY MINORITY WELFARE DEPARTMENT

JUDGEMENT

(1.) This Writ Appeal is filed under Clause XV of Letters Patent against the impugned order dtd. 3/5/2023in W.P.No.6030 of 2023, seeks to set aside the order. Appellant is the Petitioner and Respondent Nos.,1 to 6 are the respondents in the W.P.

(2.) The Petitioner's case is, thus: -

(3.) Contention of the 6th Respondent: -