KARNATAKA STATE Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard the learned counsel for the review petitioner and the learned AGA.

(2.) The coordinate bench has been pleased to reject the petition primarily on the ground of delay and laches and it was the ground on which the Tribunal has also deemed it fit to reject the petitions. The conclusions on the face of it are contrary to the law laid down by the Hon'ble Apex Court and of this Court. The Hon'ble Apex Court in the ruling reported in the case of M L Patil (Dead) Through LRs., vs. State of Goa and another,2022 SCC Online SC 685. has been pleased to hold that issues relating to pension are a continuous cause of action. Similarly the Hon'ble Apex Court in the case of M R Gupta vs. Union of India and others,(1995) 5 SCC 628. has been pleased to hold in paragraphs 5, 6, 7 and 8 as under: