H.R.JAGADEESH Vs. GOVERNMENT OF KARNATAKA

JUDGEMENT

(1.) Petitioners have sought for issuance of writ of mandamus to direct the respondent No.2 to consider the representation made by respondent No.4 to respondent No.2 on 13/11/2018 at Annexure-J and grant Pay Band IV Payscale to petitioners 1 and 2 from 17/7/2013, 3rd petitioner from 25/3/2014 and 4th petitioner from 29/1/2015 and extend all consequent service and monetary benefits from the said date.

(2.) Petitioners have been working in Sri. Niranjana Swamy (Aided) Polytechnic, Sunkada Katte, Bajpe, Mangalore, which is being administered by respondent No.4. Petitioners submit that they were entitled to Pay Band IV Payscale and respondent No.4 as per the recommendation at Annexure-J made to the Director of Technical Education on 13/11/2008 has recommended the names of petitioners for extension of Pay Band IV Payscale

(3.) Learned counsel for petitioners has relied upon the Annexure to the recommendation at Annexure-J produced along with the memo dtd. 16/6/2022, which reads as follows: