RANGANATHA SWAMY K. R. Vs. PRINCIPAL SECRETARY

JUDGEMENT

(1.) Learned AGA accepts notice for Respondent Nos.1 to 4.

(2.) In this writ petition, the grievance of the petitioners is with regard to reckon and count the past service rendered by them from the date of their initial appointment till their appointment is approved by the competent authority, for the purpose of fixation of pay scale, seniority etc.,

(3.) Taking into account the factual aspects on record and following the identical orders passed by this Court in the case of SMT. SAROJAMMA P -vs- THE STATE OF KARNATAKA AND OTHERS made in Writ Petition No.6597 of 2023 (S-RES) decided on 13/6/2023 and in the case of SRI EREGOWDA AND OTHERS -vs- THE STATE OF KARNATAKA AND OTHERS made in Writ Petition No.12310 OF 2022 (S- RES) decided on 28/6/2023, I am of the view that the writ petition deserves to be allowed.