SHIVAPUTRAPPA VERRAPPA ITAGI AND OTHERS Vs. DEPUTY DIRECTOR FOR PUBLIC INSTRUCTIONS DIET BUILDING, KCD ROAD, DHARWAD AND OTHERS

JUDGEMENT

(1.) Fifteen writ petitioners have joined together to file these joint writ petitions seeking a writ of mandamus against the respondents / Deputy Director of Public Instructions of Dharwad, Haveri and Ballari, to consider their representations submitted vide Annexures 'B' to 'B1', 'C' to 'C1' and 'D' to 'D1'.

(2.) It is the case of petitioners that they were appointed as Teachers in private aided High Schools run by different managements. According to them, they were recruited after the age of 30 years and having served till they attained the age of superannuation, they have all retired from service. Their contention is that as per the provisions contained in Rule 247-A(V) of the Karnataka Civil Services Rules, they are entitled for addition to their qualifying service, a period equal to the difference between the age on their date of birth immediately preceding the date of direct recruitment and thirty years, subject to a maximum of two years, as has been provided in respect of Government employees.

(3.) Learned counsel for petitioners submits that all these petitioners had earlier filed 'Writ Petition Nos.65234-245 of 2010 seeking similar relief and this Court, vide order dated 23.07.2012, disposed of the writ petitions, observing that petitioners were required to give full particulars of their service by submitting fresh representations. Accordingly, petitioners have submitted fresh representations to the respective Deputy Directors of Public Instructions/Respondents 1 to 3 herein, re-iterating their requests for extending the benefits contained under Rule 247-A(1) of Karnataka Civil Services Rules. But, the representations submitted by petitioners have not been considered. Hence, they have approached this Court seeking a writ of mandamus.