S.R. KATTI, S/O RAMACHANDRA KATTI AND OTHERS Vs. THE STATE OF KARNATAKA REP. BY ITS SECRETARY, DEPARTMENT OF SERICULTURE VIKASA SOUDHA, BANGALORE-01 AND THE KARNATAKA STATE SERICULTURE RESURCH AND DEVELOPMENT INSTITUTE THALAGHATTAPURA, KANAKAPUR

JUDGEMENT

(1.) THE petitioners are working in the second respondent - Institute. The petitioners contend that they are entitled for one additional increment in terms of Rule 6 of the Karnataka Civil Services (Service and Kannada Language Examination) Rules, 1974. Under the impugned order at Annexure -A, the claim of the petitioners came to be rejected on the ground that, the Karnataka Civil Services Rules are not applicable to the second respondent - Institute. On the other hand, the second respondent - - Institute is governed by separate cadre and recruitment regulations of its own. The regulations of the second respondent do not provide for grant of additional increment for pass in Kannada language examination. No material is placed on record to show that the second respondent - Institute adopted the Karnataka Civil Services (Service and Kannada Language Examination) Rules 1974. In the absence of any such Rules, petitioners are not entitled to claim additional increment on the ground that they have passed Kannada language examination. I do not find any justifiable grounds to interfere with the impugned order.

(2.) ACCORDINGLY , these writ petitions are hereby dismissed.