RAMESH R SHETTI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) THESE writ petitions are directed against the show cause notice/s, as at Annexures R1 to R7 and for a mandamus against respondent No.4.

(2.) HEARD Sri Vijay Kumar, learned advocate for the petitioners and Smt. K. Vidyavathi, learned AGA for respondent Nos.1 to 3. Perused the writ record.

(3.) PETITIONER Nos.1 to 6 and 9 to 10 were former employees of the City Municipal Council, Dandeli, U.K. District. Petitioner Nos.7 and 8 are the wives representing the retired employees (since deceased) of the said municipal council.