R S NAIK Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) After service of notices on the respondents, this case was posted before me today for preliminary hearing 'Group-B'. As agreed to by both sides, this case is treated as listed for final hearing today and is accordingly heard.

(2.) Issue rule nisi.

(3.) In this petition under Art. 226 of the Constitution, the petitioner has sought for a writ in the nature of mandamus to the respondents to treat his period of suspension from 4-5-1980 to 21-10-1980 as on duty and accord him all such consequential benefits flowing from such declaration.