T. M. VIJAYAKUMAR Vs. STATE OF KARNATAKA

JUDGEMENT

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

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

(3.) The petitioner joins the services of the fifth respondent - Institution on 16/7/1984. The Institution is admitted to grant on 5/2/2001. The issue is whether the period between 16/7/1984 to 5/2/2001 should be reckoned for the purpose of calculation of the service benefits to the petitioner.