V. SRIDHAR Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Learned counsel for the petitioner submits and counsel for the State does not dispute that the present Writ Petition is similar to the one treated by this Court in W.P.No.7821/2021 (LR) between SMT. NALINI SURESH vs. THE STATE OF KARNATAKA & OTHERS disposed off on 16/8/2021. They submit that petitioner should be granted the same relief as has been granted to the litigant in the said case, there being no derogatory circumstances. The operative portion of the said judgment reads as under:

(2.) The Division Bench decision of this court in W.A.Nos.932-933/1974 between A.V.VINODA & ANOTHER vs. STATE OF KARNATAKA BY ITS COMMISSIONER & SECRETARY, disposed off on 11/12/1974, has held that like cases should be treated alike and if relief is granted to a litigant, it cannot be denied to other similarly circumstanced litigants, subject to all just exceptions.