T K NARASIMHA RAJU Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The subject matter of this Writ Petition is substantially similar to the one in W.P.No.17131/2018 between SMT. PUSHPA v. THE PRINCIPAL SECRETARY OTHERS , disposed off by a Co-ordinate Bench of this Court on 8/2/2019, copy whereof is at Annexure-C; wherein at paragraph nos.9 & 10 some relief has been given to the litigants therein which reads as under:

(2.) Learned counsel for the Petitioner submits that the Division Bench of this Court in W.A.Nos.932-933/1974 between A.V.VINODA & ANOTHER Vs. STATE OF KARNATAKA BY ITS COMMISSIONER & SECRETARY disposed of on 11/12/1974, has held that the Court should treat like-cases alike and if relief is granted to a litigant, similar relief cannot be denied to other similarly circumstanced litigants as well, there being no derogatory circumstances.

(3.) In the above circumstances, this Writ Petition is allowed; impugned Endorsement dtd. 11/5/2023 at Annexure-B is quashed; second Respondent is directed to consider the Petitioner's Application without reference to age & qualification. Time for compliance is eight weeks, all contentions having kept open. No costs.