VENKATESHAPPA M. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) In this petition, the petitioners have sought for the following reliefs:

(2.) Heard the learned counsel appearing for the petitioners, the learned Additional Government Advocate appearing for respondent No.1 as well the learned counsel appearing for respondent Nos.2 and 3-KIADB and perused the material on record.

(3.) In addition to reiterating the various contentions urged in the petition and referring to documents produced by the petitioners, the learned counsel for the petitioners invites my attention to the decision of a Co-ordinate Bench of this Court in the case of SMT. RATHNAMMA v. THE STATE OF KARNATAKA in Writ Petition No.31702 of 2018 dtd. 29/11/2018, wherein this Court had set aside the impugned General Award in the aforesaid case. It is, therefore, submitted that the issue in controversy in the present petition is squarely covered by the aforesaid decision and this petition may also be disposed of in terms of the aforesaid decision.