MANJUNATH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) ALTHOUGH these matters are listed for preliminary hearing, with the consent of the learned Counsel appearing for the petitioners and the learned High Court Government Pleader appearing for the State and its authorities, matters are disposed of finally as the same are covered by several judgments of this Court and of the Apex Court passed in such and similar cases.

(2.) THE petitioners in these petitions who belong to teaching and non -teaching staff of educational institution run by private management have preferred these writ petitions seeking a writ of Certiorari to quash the impugned orders Annexures -C and C1 refusing to reckon and count the services rendered by them from the date of their initial appointment upto the date of approval of their appointment with grant -in -aid facility for the purpose of fixation of initial pay, seniority, promotion, increment and pensionary benefit and to consider their representation for extending the aforesaid benefits to them in the light of the earlier Judgments of this Court.

(3.) LEARNED High Court Government Pleader for the State does not dispute the said fact.