B. KARIBASAPPA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The captioned writ petitions are fi led seeking writ of mandamus to the respondents to approve the 24 proposals/board resolutions pertaining to the 24 petitioners as per Annexure-A to A23 and other directions from this Court.

(2.) Facts leading to the top noted writ petitions are as under:

(3.) The petitioners are claiming benefits by way of parity and have rel ied on the orders passed by this Court in W.A.No.5614/2017 & W.A.Nos.6106-6107/2017, which was chal lenged against the order passed by the learned Single Judge of this Court in W.P.Nos.963-965/2014.