STATE OF KARNATAKA Vs. SAVITRI M DANDIN

JUDGEMENT

(1.) Since these writ petitions are based on common facts and arising out of common order passed by the Karnataka State Administrative Tribunal, Belagavi (for short, 'Tribunal') in Application Nos.232/2018, 2203/2018, 2732/2018, 3018/2018 and 10101/2020, the same are taken up together, heard and disposed of by this common order.

(2.) Heard the learned HCGP Sri. V.S. Kalasurmath for the petitioners/State Authorities and learned counsels Sri. Aditya R Chakragiri and Sri. Suresh Bhat for the respondents and perused the writ petition papers.

(3.) Respondents herein, retired employees and legal heirs of deceased employees of AYUSH Department, were before the Tribunal in the aforesaid Applications challenging Government Orders dtd. 18/9/2017 and 21/9/2017, wherein their request for fixation of pay as on 1/1/1970 and to count their ad-hoc services for the purpose of grant of increment and pension was rejected and in two writ petitions, prayer before the Tribunal was to issue direction to the respondents/State Authorities to extend the benefit of 10, 15 and 20 years Time Bound promotion and consequently to refix the pay and pension by counting the services rendered in the erstwhile Medical Institutions as per the provisions of Karnataka State Civil Services (Absorption of Employees of the Medical Institutions taken over by the Government) Special (Amendment) Rules, 1990 (Annexure-A5).