PANDURANGAIAH G S/O GIRIANNA, PRIMARY SCHOOL KANNADA ASSISTANT MASTER AND OTHERS Vs. THE STATE OF KARNATAKA, REP. BY ITS DIRECTOR OF PRIMAY EDUCATION, DEPARTMENT OF PUBLIC INSTURCTION, OFFICE OF THE COMMISSIONER OF EDUCATION, NRUPATHUNGA ROAD, B

JUDGEMENT

(1.) HEARD the learned counsel for the petitioner and the learned Government Pleader.

(2.) HAVING regard to the facts and circumstances, the petitions are disposed of at the state of preliminary bearing.

(3.) , Since the petitioners have placed some material before this Court to substantiate their claim that the institutions in which they were employed were indeed taken ever by the State Government, it is inexplicable the State Government has, over the years, not considered their plight and passed appropriate orders.