XXXX Vs. GOVERNMENT H.S.I.S GOSHA

JUDGEMENT

(1.) The subject matter of this writ petition is substantially similar to the one in W.P.No.5133/2021 wherein the learned Coordinate Judge of this Court vide order dtd. 12/3/2021 has granted the interim relief as under:

(2.) The Division Bench of this Court in W.A.Nos.932-933/1974 between A.V.VINODA & ANOTHER Vs. STATE OF KARNATAKA BY ITS COMMISSIONER & SECRETARY disposed off on 11/12/1974, has held that the Court should treat the like-cases alike and if relief is granted to a litigant it has to be extended to a similarly circumstanced litigants as well, there being no derogatory circumstances.