VARADHA RAO B Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner is an employee of the Government of Karnataka in the Department of Labour. In this writ petition he has made the following prayers :

(2.) Before dealing with the claim advanced by the petitioner it would be useful to state that he has on numerous occasion urged many of his rights in regard to his conditions of service. One such Writ Petition filed by him namely, W.P No. 153/1966 was disposed of by a Division Bench of this Court on 16-1- 1969. In the course of that order the following is what the Division Bench observed :

(3.) It is ntedless to say, from the above it is clear and it must be deemed to have been concluded that the petitioner's appointment at Annexure-A was ex-order and therefore the competent authority could fix any pay scale.