DUNDAPPA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner, who is working as a peon in the 5th respondent - College has approached this Court seeking for the following reliefs:

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

(3.) Learned counsel for the petitioner submits that the case of similarly situated employee was considered by this Court in W.P. No.105085/2021 disposed of on 4/7/2023 and having regard to the orders passed in the said writ petition, this writ petition is also required to be disposed of in terms of the said order.