NARASINGA RAO Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) As the petitioners in these cases have challenged one and the same order, they can conveniently be disposed of by a common order. Hence I propose to dispose of them by a common order.

(2.) In these petitions under Art.226 of the Constitution, the petitioners have challenged Government Order No. FD 35 SRP 79 dated 11-9-1979 of the Government of Karnataka (Annexure-B in W. P.No.20822 of 1980).

(3.) The petitioners in W.Ps. Nos. 20822 of 1980, 31154 to 31185 of 1981 are working Tn one or the other capacity of cadre in this High Court. The petitioners in W.Ps. Nos. 18727 of 1980, 31800 and 31801 of 1981 are working as First Division Clerks in the office of the Superintendent of Police, D.K. Mangalore.