SIDDABASAPPA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard learned counsel appearing for the parties.

(2.) Learned AGA appearing for the respondents raised a preliminary objection with regard to entertaining the writ petition on the ground that the petitioners herein were working as "Associate Professors" of Government First Grade College. In this regard, similar reliefs were sought for before the Karnataka State Administrative Tribunal at Bengaluru ("KAT" for short) and the KAT by its order dtd. 31/1/2022 in Application Nos.6083-87/2021 dismissed the applications.

(3.) In that view of the matter, taking into consideration the factual aspects on record, the petitioners are permitted to approach the KAT, if so advised, with liberty to urge all the available grounds urged in the present writ petition. Accordingly, the writ petition is disposed of.