P.R. HANUMANTHA RAO Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The subject matter of this petition is akin to the one in WP No.17131/2018 between SMT.PUSHPA vs. THE PRINCIPAL SECRETARY TO GOVERNMENT OF KARNATAKA DEPARTMENT OF FOOD AND CIVIL SUPPLIES, disposed off by a Co-ordinate Bench of this Court vide order dtd. 8/2/2019, wherein paragraphs 9 & 10 read as under:

(2.) The Division Bench of this Court in W.A.Nos.932-933/1974 between A.V.VINODA & ANOTHER Vs. STATE OF KARNATAKA BY ITS COMMISSIONER & SECRETARY disposed off on 11/12/1974, has held that the Court should treat like-cases alike and if relief is granted to a litigant, similar relief cannot be denied to other similarly circumstanced litigants, there being no derogatory circumstances.

(3.) In view of the above, this Writ Petition is allowed, a Writ of Certiorari issues quashing the impugned endorsement dtd. 19/5/2023 at Annexure-B. Respondent No.2 is directed to consider Petitioners application for transfer of authorization on compassionate ground without reference to age and qualification. All contentions are kept open.