EREGOWDA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) In this writ petition, the grievance of petitioners is with regard to consideration of past service rendered by them from the date of their initial appointment till their appointment is approved by the competent authority. Accordingly, petitioners have sought for identical orders passed by this Court in the case of SMT. P.C. GEETHA AND OTHERS vs. THE STATE OF KARNATAKA AND OTHERS made in Writ Petition No.24492 of 2021 decided on 24/1/2022 and in the case of R.G. KRISHNAIAH AND ANOTHER vs. THE STATE OF KARNATAKA AND OTHERS made in Writ Petition No.3487 of 2022 decided on 16/2/2022.

(2.) Heard Sri. Padmanabha R., learned counsel appearing for petitioners and Sri. M.S. Nagaraja, learned Additional Government Advocate appearing for respondents.

(3.) Having heard the learned counsel appearing for the parties and taking into consideration the averments made in writ petition, it is not in dispute that the petitioners are working as Teaching and Non-Teaching staff in the private aided institutions. The issue involved in this writ petition is considered by this Court in the case of B.D. VEERABHADRAPPA AND OTHERS vs. THE STATE OF KARNATAKA AND OTHERS made in Writ Petition No.43017 of 2018 decided on 9/11/2020. Accordingly, in terms of the judgment rendered by this Court in the aforesaid writ petition, the present writ petition is also disposed of.