K M MANJUNATHA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) THOUGH these writ petitions are listed in orders list, with consent of the learned counsel appearing for the petitioners and respondents, the matter is taken up for hearing. The said writ petitions are heard on 09. 09. 2003 and 10. 09,2003.

(2.) IN these cases, the petitioners, assailing the legality and validity of the order dated 02. 02. 2002 vide Annexure 'g' issued by respondent No. 1 under Section 30-B of the Karnataka Co-op. Societies Act, 1959 and Annexure 'n' issued by Respondent No. 3 dated 10. 01. 2003 and also the order passed by Respondent No. 2 dated 09. 04. 2002 vide Annexure 'k' and further sought a direction directing Respondents No. 1 and 2 to follow the order vide Annexure 'c' and 'd' dated 22. 06. 2001 and 07. 08. 2001 respectively.

(3.) THE grievance of these petitioners is that, earlier they had filed Writ Petitions before this Court in writ petitions No. 48389 -48455/01 and connected matter. Those writ petitions have come up on 26. 02. 2002. After hearing both sides, the writ petitions filed by the petitioners were allowed and stand disposed of directing respondent No. 2 herein to hear the petitioners and give an opportunity to them and persuade the same on merits of the case without being influenced by the resolution passed by Respondent no. 2 in General Body and decide the same. The decision taken by respondent No. 2 earlier, dated 4/6. 12. 2001 has been quashed. After remand, Respondent No. 2 herein has issued notice to these petitioners. In pursuance of the said notices, these petitioners have filed objections. After considering their objections, Respondent No. 2 has passed the impugned order Annexure 'k' dated 09. 04. 2002 holding that the petitioners are not entitled for skipping scale. Immediately these petitioners have given representation to respondent No. 3. The said representation has been rejected. Being aggrieved by the impugned order, as stated supra, these petitioners have presented these writ petitions.