T LAKSHMANA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) IN this writ petition the petitioner has questioned the order of the Karnataka Administrative Tribunal(for short "Tribunal") dated 27.11.2014 passed in Application No.936/2010 vide Annexure -"D" and further sought for allowing the aforesaid application.

(2.) THE petitioner is stated to have been appointed as a Lecturer on 16.10.1982 in the Vani Sakkare Arts and Commerce First Grade College, Hiriyur, which was run by Vani Vilas Co - Operative Sugar Factory Education Society and he has joined on 18.10.1982. Grant -in -aid to the said institution was admitted on 27.3.1987 w.e.f. 1.7.1986. Consequently, petitioner's appointment was approved with Grant -in -aid on 15.7.1987.

(3.) ON 5.11.2008 the State Government issued special Rules called Karnataka Education Department Services (Department of Collegiate Education) (Absorption of the Staff of erstwhile Vani Sakkare Arts and Commerce First Grade College, Hiriyur, in the State Civil Services) Rules, 2008. Name of the petitioner reflected in the Schedule to the aforesaid Rules at Sl.No.4. The petitioner attained age of superannuation and retired from service on 31.5.2008.