SHASHIKALA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The subject matter of this writ petition is substantially similar to the one in W.P.No.48973/2019 (CS-EL/M) between SRI VENKATE GOWDA Vs. STATE OF KARANTAKA & OTHERS, disposed off by a Coordinate Bench of this Court on 4/8/2021.

(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.