CHIEF ADMINISTRATIVE OFFICER Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard learned counsel Sri J. M. Anil Kumar for the review petitioners and learned HCGP for respondent No.1/State and learned counsel Sri M.B.Raddi for respondent No.2.

(2.) This review petition is filed to review the order dtd. 7/6/2022 passed by this Court in Writ Petition No.102026/2022, wherein this Court disposed of the writ petition filed by the 2nd respondent herein directing the services of respondent No.2 to be regularized and providing of service benefits, arrears in accordance with law in compliance of the award passed in I.D. No. 34/1998 dtd. 23/5/2001. A similar petition was also filed by another employee in Writ Petition No.145046/2020 and accordingly this petition came to be disposed of by this Court on the lines of order passed in Writ Petition No.145046/2020 dtd. 9/8/2021. It is the grievance of the revision petitioners that who are respondent Nos.2, 3 and 4 in the writ petition, while passing the orders in the writ petition, this Court had not issued notice to respondent Nos.2, 3 and 4, who are arrayed as parties and they were unable to bring the certain facts to the notice of this Court regarding pendency of Review Petition No.100069/2021 and W.A.No.951/2007 and so also that the review petitioners were not given an opportunity of hearing before this Court since the writ petition was disposed of following the orders passed in the Writ Petition No.145046/2020, against which, review petition is pending consideration before this Court.

(3.) It is also stated that the orders passed by this Court in writ petition which is sought to be reviewed would have huge financial ramifications on the state exchequer.