K M ANNE GOWDA Vs. SHIVARAMEGOWDA

JUDGEMENT

(1.) GOVERNMENT Pleader is directed to take notice for respondent No.1.

(2.) SRI.P.S.Manjunath is directed to take notice for respondent Nos.2 and 3.

(3.) LEARNED Counsel for the petitioners submits that, the petitioners are similarly placed on par with the petitioners in W.P.No.9963/2007. He also relied on the judgments of this Court in W.P.Nos.15923-942/2012 dated 31.5.2012 and W.P.Nos.14664- 14691/2011 dated 20.9.2011.