VENKATE GOWDA Vs. STATE OF KARNATAKA; KARNATAKA STATE PUBLIC SERVICE COMMISSION; B N KESHAVA PRASAD; K K RAGHUPATHI; GOKULDAS; ESHWARAPPA; G C JAGADEESHA; H M T SWAMY

JUDGEMENT

(1.) This, Writ Petition bearing number 23682/2009, was decided by this Court vide order dated 15/12/2010 along with various group of matters being Writ Petition Nos.6500-6508/2009 and allied matters, which arose from the order of the Tribunal in the respective applications. However, when this Court disposed of the aforesaid writ petitions, in the operative portion, it was inter alia ordered as under:

(2.) It is on account of the aforesaid observations and the direction given in the case of Mr. G.Kumar, the petitioner herein contended that he was also entitled for the benefit on par with Mr. G.Kumar as it was so ordered by this Court in the said judgment. But as the said aspect was not considered specifically, he had preferred review petition in R.P.No.250/2011. This Court vide Order dated 11/7/2014, allowed the review petition since the aforesaid aspect was not considered by taking the case of this petitioner on par with Mr.G.Kumar. Under the circumstances, this writ petition insofar as it relates to W.P.No.23682/2009 preferred by the petitioner is placed before us for further consideration in accordance with law.

(3.) We have heard Mr. S.V. Narasimhan and learned counsel appearing for respondent Nos.1, 2, 3, 6 and 7.