- (1.) We have heard learned counsel for the parties.
(2.) Leave granted.
(3.) This appeal by special leave is directed against the judgment and order dated 29.11.2011 passed by the Division Bench of the High Court of Karnataka, Bangalore in W.A. No. 909 of 2006(S) whereby the Division Bench partly allowed the Writ Appeal of the respondent preferred against the judgment of the learned Single Judge in Writ Petition No. 8386 of 2003 dated 6.3.2006 dismissing the Writ Petition.;