M M SANKANAGOUDER Vs. STATE OF MYSORE

JUDGEMENT

(1.) The order impugned in this case is an order of the State Government bearing No. RD 208 ENG 39 dated 10/19th June 1964, whereby sanction was accorded to the pre-enlistment service in respect of 130 officials of Belgium. Bijapur and Dhar-war Districts as noted in the annexed statement being counted for purposes of pay, pension and seniority.

(2.) The attack or challenge is limited to the question of seniority only.

(3.) So far as that matter is concerned, the contentions and arguments are not different from those considered in our order just pronounced in Writ Petition No. 530 of 1969 (reported in 1972 Lab IC 1204 (Mys)) and connected cases.