B.P. SIDDAPPA S/O LATE APPAYYANAPUTTAPPA Vs. THE STATE OF KARNATAKA, DEPARTMENT OF FINANCE (SERVICES-I) REPRESENTED BY ITS SECRETARY AND OTHERS

JUDGEMENT

(1.) THOUGH this petition is listed in "orders" category, considering that the subject matter is covered by the earlier decisions of this Court, the petition is taken up for consideration and disposed of by this order.

(2.) THE facts which -are not in dispute are that the petitioner herein being an employee of the fifth respondent had attained the age of superannuation arid was relieved from service on 30.8.2008. However, at that stage, the age of retirement was enhanced from 58 years to 60 years. The only question was as to whether the said decision of the Government was to be made applicable to other Institutions which were governed by the State Government. The said position has now been settled by the Hon'ble Division Bench of this Court by its order dated 16.11.2009 passed in Writ. Appeal Nos. 3801 -3804/2009 and connected appeals. In that view of the matter, the very same benefit is to be made applicable to the petitioner herein.

(3.) IN terms of the above, this petition stands disposed of. No order as to costs.