T RAMAKRISHNAIAH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner Sri T. Ramakrishnaiah has, in this writ petition, prayed for the issue of a writ in the nature of Mandamus directing the State of Karnataka to grant him pension and gratuity and other consequential reliefs in accoi dance with the Karnataka Civil Services Rules in respect of the entire period of service rendered by him as a non-official Member of the Karnataka Sales Tax Tribunal.

(2.) The petitioner was appointed in the first instance as a non-official Member on 16th July 1P58. Thereafter several orders have been passed from time to time appointing him for a specific period as non-official Member of the Tribunal. It is enough to refer to the last order d/.8th Novr, 1971, produced in the case as Ext.H, by which the term of appointment of the petitioner was extended from 9-12-1971 for a further period of two months. It is after the expiry of the extended period of two months that he vacated the office on 8th Febry 1972. He was, however, granted the leave that was to his credit for a period of 52 days as terminal leave from 9-2-1972. He was also able to secure monetary benefits for the aforesaid period of leave.

(3.) The petitioner moved the State Govt for grant of pension and gratuity. The State Govt by its order d/.3rd April, 1974 informed the petitioner that his request for pension is not tenable and cannot be granted. The said order is produced as Ext.M.