RAMADAS GOWDA S/O LATE BATIYAPPA S. GOWDA, M. JEEVAN PRAKASH S/O M. GANGOJIRAO, B. ARUN KULAL S/O LATE DEJU KULAL AND VASUDEV N. NAIKA S/O NAGAPPA N. NAIKA Vs. THE STATE OF KARNATAKA REPTD BY CHIEF SECRETARY GOVT. OF KARNATAKA, THE STATE OF KARN

JUDGEMENT

(1.) THE question involved in these writ petitions are squarely covered by the decision of this Court passed in WP. Nos. 18063 -18072/2010 and connected matters, disposed of on 21.7.2010

(2.) THUS , these writ petitions are liable to be disposed of in terms of the aforementioned judgment. Accordingly, the following order is made: