MADAMMA Vs. STATE OF KARANATAKA

JUDGEMENT

(1.) In this writ petition, the petitioners are the legal representatives of deceased employees who died while in service. Petitioners herein are seeking a direction to the respondent - authorities to consider the service of deceased employees of the respondent - Corporation, who died while in service, as deemed regularisation and thereby disburse retirement and other service benefits including pensionary benefits to the petitioners.

(2.) Heard learned counsel appearing for the parties.

(3.) This Court, in identical matter in W.P. No.22477/2022 produced at Annexure-R to the writ petition, disposed of the matter on 11/4/2023.