SRI H.R. KADEGOWDA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioners claiming to be holders of Hereditary Offices of Patels, which came to be abolished with effect from 01.02.1963, consequent upon enforcement of Karnataka Village Offices Abolition Act, 1961 had submitted representations to respondent No.1 to extend the pensionary benefits. One such representation is dated 04.12.2012 vide Annexure-E. The President of Association of the petitioners having been notified by an endorsement dated 04.12.2012 that they are not entitled for payment of pensionary benefits, these writ petitions were filed to quash the endorsement as at Annexure-F.

(2.) Heard the learned advocates on both sides.

(3.) Annexure-F is bald or laconic. Thus, arbitrariness in the matter of consideration of the grievance of the petitioners as was stated vide Annexure-E is apparent. The reason for denial of the benefit sought is not forthcoming from the endorsement as at Annexure-F.