MS. XXXX Vs. STATE OF KARNATAKA

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 dated 12.03.2021 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 and ANOTHER Vs. STATE OF KARNATAKA BY ITS COMMISSIONER and 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.