LAWS(KAR)-2012-11-56

G BHAKTHAVATSALA Vs. STATE OF KARANATAKA

Decided On November 21, 2012
G Bhakthavatsala Appellant
V/S
STATE OF KARNATAKA Respondents

JUDGEMENT

(1.) LEARNED Government Pleader is directed to take notice for the respondents.

(2.) THOUGH the petitioners have made several prayers, however, learned counsel for the petitioners submits that in so far as the prayer (i) regarding grant of increment in terms of the 5th National Judicial Pay Commission to the petitioners is concerned, same is covered by the decision of this Court in WP Nos.28532-33/2012 dated 7.11.2012.

(3.) IN so far as prayer (i) is concerned regarding application of benefit of the provisions of 5 th National Judicial Pay Commission to the Process Servers and the Bailiffs, this Court has held that the Process Servers and Bailiffs are also entitled for the same benefits as applicable to the ministerial staff.