MANAGING DIRECTOR, KARNATAKA SOAPS AND DETERGENT LIMITED, SANDAL CITY, P.B. NO. 5531, RAJAJINAGAR, BANGALORE-560055. Vs. K. CHAITANYA, S/O. G.K. UMESH RAO AND OTHERS

JUDGEMENT

(1.) HEARD Sri M.R.C. Ravi, Learned Counsel for the review Petitioner and Sri. Raghavendrachar, Learned Counsel for the Respondents.

(2.) REVIEW of the order passed by this Court on 12.11.2010 is sought by the Petitioner mainly on the ground that they will have to give to the Respondents (writ Petitioners) the revised pay -scales on par with the pay -scales given by the State Government under the 5th Pay Commission and this would work to the disadvantage to some of the employees and even many senior officers, in as much as the persons who entered into the service in the year 2004 will get higher basic pay than those who were joined service earlier to the writ Petitioners and as such, in order to set right the anomaly, the matter has to be reconsidered in respect of the persons from the same category.

(3.) HAVING thus heard both sides and taking note of the various Government orders which were referred to by this Court while disposing of the writ petitions, I do not see any case is made out for this Court to review the order passed.