(1.) Learned counsel for the petitioner submits and learned counsel for the respondent does not dispute that the subject matter of this writ petition is substantially similar to the one treated by this Court in W.P.No.668/2022 (GM-RES) between K.R.MANJU & OTHERS vs. STATE OF KARNATAKA & OTHERS disposed off by a Co-ordinate Bench of this Court on 22/6/2022. The operative portion at paragraph 6 reads as under:
(2.) A Division Bench of this Court in W.A.Nos.932- 933/1974 between A.V.VINODA and ANOTHER Vs. STATE OF KARNATAKA BY ITS COMMISSIONER & SECRETARY, disposed of on 11/12/1974, has held that the Court should treat the like-cases alike and if relief is granted to a litigant it has to be extended to a similarly situated litigant as well, there being no derogatory circumstances.
(3.) In the above circumstances, this petition is also disposed off extending the same relief as has been granted to the litigants in the cognate petition, mutatis mutandis.