H KRISHNA Vs. STATE OF MYSORE

JUDGEMENT

(1.) As common questions are raised in all these cases, they were heard together and disposed of by this common order.

(2.) After all the Counsel for the petitioners were heard and when Sri K.S.Puttaswamy, Addl. Govt. Advocate, was on his legs, he made a request for giving some time to file a further affidavit in, support of the respondents' case. As the request was made at a very belated stage, that request of Shri K.S.Puttaswamy was not acceded to.

(3.) The petitioners in all these cases are Government servants who are working as Primary School Teachers in various schools cf the State Government. The petitioners in some of these writ petitions have challenged the validity of clause No. 3 of the order of the State Government bearing No. ED 65 PMS 7S dated 25th April 1973 published in the Mysore Gazette dated 3rd May 1973. The petitioners in the other writ petitions have challenged the validity of the entire older referred to above. After the learned counsel for the petitioners in all these cases as well as Shri K. S. Puttaswamy, learned Additional Government Advocate were heard the counsel appearing for the petitioners made it clear to me that they are restricting their prayer in all these Writ Petitions for the quashing of clause No. 3 of the aforesaid order of the State Government. It is, therefore, unnecessary to go into the other contentions raised in the affidavits filed in support of some of the Writ Petitions challenging the validity of the other portions of the impugned order.