BASAVARAJ Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioners, who are the employees of the 4th respondent - Management are before this Court seeking a writ of mandamus directing the 3rd respondent to consider their representation Annexure - D dtd. 26/4/2023 and the letter dtd. 15/6/2023 vide Annexure - E in accordance with law.

(2.) Heard the learned counsel for the parties.

(3.) The petitioners' claim that they are the employee of the 4th respondent - Society and they have been serving in the Institution managed by the 4th respondent - Society for the last several years. It is their case that their salary for the period from January 2023 onwards has not released by the 3rd respondent in view of certain dispute between the management and one Dr.J.B.Ketappanavar. It is under these circumstances the petitioners had given a representation dtd. 26/4/2023 to the 3rd respondent. The material on record would also go to show that the 4th respondent vide its letter Annexure - E dtd. 15/6/2023 has also requested the 3rd respondent to release the salary of the petitioners. Since the aforesaid representation dtd. 26/4/2023 vide Annexure - D and the letter dtd. 15/6/2023 vide Annexure - E had not invoked any response from the 3rd respondent, the petitioners are before this Court.