VINAYAK G HEBBAR Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner is before this Court seeking the following claim:

(2.) The petitioner was appointed as a Physical Education Teacher, Grade II in Bhadra Kali High School, Gokarna, North Canara. The services of the petitioner was approved in the year 1977 and the Government on 1/1/1997 introduced uniform pay scale for all the Physical Education Teachers in the State.

(3.) The petitioner continued to work and also retired on attaining the age of superannuation. After his retirement, it transpires that he becomes aware that all the Physical Education Teachers, who were appointed prior to 1974 were entitled to revision of pay scale and also comes across several orders passed by this Court. On this score that he is also entitled to the same relief granted to all those petitioners, who had approached this Court, at that relevant point of time, has knocked the doors of this Court in the subject petition. Prior to approaching this Court, the petitioner has not submitted any representation which is necessary for issue of a writ in the nature of mandamus at the hands of this Court.