MUNAF Vs. COMMISSIONER

JUDGEMENT

(1.) The petitioner, who was working as Lecturer in JN Arts School (JN Arts Degree College), Gadag has approached this Court in the instant writ petition seeking for the following reliefs:

(2.) Heard the learned counsel appearing for the parties and also perused the materials available on record.

(3.) The petitioner has submitted representations vide Annexures-B & D, dtd. 6/4/2022 & 30/11/2022 respectively, which were addressed to respondent Nos.2 to 4 to extend him the service benefits such as increment, stagnation increment, wage revision, etc. It is the grievances of the petitioner that though he has been serving the respondent Nos.3 & 4 ever since the year 1987, his service benefits have not been extended to him and it is under these circumstances, he has submitted the representations vide Annexures-B & D. Since the concerned authority has failed to consider the same, he is before this Court.