PAYAPPA Vs. THE STATE OF KARNATAKA AND ORS.

JUDGEMENT

(1.) In this Writ Petition, petitioner has called in question the order dated 26.08.2014 passed by the Karnataka Administrative Tribunal, Bengaluru (for short, 'the Tribunal') in Application No. 5386/2002, disallowing his prayer for a direction to the respondent -State to re -fix his pay scale in accordance with the Government Order No. ED 15 PMW 82, Bangalore, dated 08.07.1986 (Annexure -A3).

(2.) This matter had come up before the Court on 23.3.2015. The Court after hearing the parties, had passed an order dismissing the writ petition. However, later on, before the order could be signed, it was noticed that the matter required re -hearing and clarification. Hence, the case was taken up for being spoken to. Learned Counsel for all the parties were heard afresh. Upon hearing, we have found that the order dictated earlier deserves to be recalled and a fresh order needs to be passed. Accordingly, the matter is disposed of by the following order.

(3.) Briefly stated the case of the petitioner is that he was working as a primary school teacher in Athani Taluk, Belgaum District and after re -organisation of the States in the year 1956, he was absorbed as a Government Teacher and he retired from service on 31.12.1997. State Government have issued two Government orders on 10.08.1979 and 08.07.1986 extending certain benefits of pay scale to the teachers excluding teachers from Hyderabad Karnataka area. The petitioner had claimed benefits under the said Government Orders and upon being denied, he approached the Tribunal for redressal. The Tribunal by the impugned order has dismissed his application. Hence this Writ Petition.