SHANMUKAYYA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) THE petitioner is working as attender in Sri.Manjunatha High School, Tadasanahalli, Shikaripur Town, Shimoga . According to him, his appointment was approved by respondent No.1. While approving the appointment, a condition having been imposed that the past service rendered from the date of appointment till the appointee was admitted for salary grant will be counted only for the purpose of leave and pension and thereby denied the notional annual increments, this writ petition was filed on 16.01.2014, to direct respondent Nos.1 to 3 to take into account the service of the petitioner from the date of his initial entry i.e., from the date of initial appointment and not from the date of the appointee was admitted to grant -in -aid and for computation of pay -scale, pension, seniority and other consequential service benefits.

(2.) SRI .H.K.Basavaraj, learned advocate for the petitioner contended that the writ petitions filed by some of the Lecturers working in different Colleges, seeking to reckon their services from the date of their initial appointments up to the date of approval for the purpose of fixation of pay scale, seniority and all other benefits having been allowed and the writ appeals and the Special Leave Petitions filed by the Government having been dismissed, as is evident from Annexures D, E, F, G, H, J, K and L the respondents have an obligation to extend the same benefit to the petitioner. He submitted that, since respondent No.1 has not extended the said benefits to the petitioner, there is violation of Article 14 of the Constitution of India.

(3.) PERUSED the writ record.