LAWS(KAR)-2022-2-197

STATE OF KARNATAKA Vs. SHARANABASAVA N. PATIL

Decided On February 18, 2022
STATE OF KARNATAKA Appellant
V/S
Sharanabasava N. Patil Respondents

JUDGEMENT

(1.) Heard the learned counsel for the petitioners and the learned counsel for the respondents.

(2.) Though the writ petition is listed for orders, as it was understood that the matter would be taken up for disposal, it is taken up for disposal with the consent of both the counsels.

(3.) The learned High Court Government Pleader would place reliance on the ruling of a Co-ordinate Bench rendered in W.P. No.39315/2018 and other batch of writ petitions whereby, a Co-ordinate Bench after examining the issue of refixation of seniority, was pleased to reject the writ petitions and was further pleased to affirm the orders of the tribunal which in turn, affirms the order of the DG and IG of Police refixing the seniority. The respondents herein are also similarly situated as the petitioners therein and there is no dispute with regard to the same.