CHANDRASHEKHAR Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner is before this Court seeking for the following reliefs:

(2.) Heard the learned counsel appearing for the parties.

(3.) The petitioner is a retired non-teaching staff in 3rd respondent-Polytechnic college run by Basaveshwar Vidya Vardhak, Sangh Bagalkote. He had joined his services in the Institution on 1/12/1987. The Institution is admitted to grant on 28/2/2007. The issue is whether the period between 1/12/1987 to 28/2/2007 should be reckoned for the purpose of calculation of the service benefits to the petitioner.