K.C. PUNDAREEKA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) In this writ petition, petitioners are challenging the Official Memorandum dtd. 31/1/2022 (Annexure-A) issued by the respondent No.2 on the ground that the petitioners are entitled for service benefits on their completion of ten years from the date of entry in to service with the respondent-Authorities.

(2.) Heard Sri. Ramamurthy H.S., learned counsel appearing for petitioners; Sri. M.S. Nagaraja, learned Additional Government Advocate appearing for the respondent No.1; and Sri. Ashok N. Nayak, learned counsel appearing for the respondent No.2.

(3.) Sri. Ashok N. Nayak, learned counsel appearing for the respondent No.2 raised preliminary objection with regard to maintainability of the petition on the ground that the petitioners herein have approached this Court in Writ Petition Nos.60156- 164 of 2016 and connected petitions and same was dismissed on 15/2/2019 and thereafter, order of learned single judge was confirmed in Writ Appeal No.1035 of 2019 on 2/8/2019. On the very same grounds, petitioners herein have filed the present writ petition, seeking direction to the respondent No.2 to settle the monetary benefits and consequential benefits from the date of 2/2/1997 (prayer No.3 in the present writ petition). Accordingly, learned counsel appearing for the respondent No.2 sought for dismissal of the writ petition with cost.