VENKAPPA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner is before this Court seeking direction by issuance of writ in the nature of mandamus to consider his representation dtd. 11/10/2022 for grant of 6, 7 and 8th stagnation increment with effect from 1/4/2012.

(2.) Learned counsel for petitioner submits that issue in the lis stands covered by judgment rendered by the Co-ordinate Bench of this Court in WP.No.104187/2018, disposed of on 6/3/2019. The Co-ordinate Bench has held as follows:

(3.) Learned HCGP would not dispute the position of law as is laid down by the Co-ordinate Bench (supra). Therefore, the petitioner is also entitled to the very same order as the petitioner is similarly placed.