SHRI DINESH Vs. THE STATE OF KARNATAKA

JUDGEMENT

(1.) Heard the learned counsel for the petitioners, learned AGA for respondents 1 and 2 and also learned counsel Sri Shivaraj P. Mudhol who takes notices for respondents 3 and 4.

(2.) The petitioners undisputedly have been working under the respondents 3 and 4 since several years. The Government vide order dated 04.12.2010 has decided to take over the said SGES Rural Polytechnic, Tarihalla, Hubballi, subject to certain conditions noted in the said Government Order bearing No. ED 27 TPE 2010 dated 04.12.2010.

(3.) It is the contention of the petitioners that the said taking over process is not fully completed and therefore neither the management nor the Government are paying the salary benefits to the employees of the said Polytechnic. The Government also not making its efforts to complete the take over process and to pay salary of the employees. It is also contended that, in view of the Government taking over the said institution, the petitioners are entitled for all the benefits like grant-in-aid benefits and all other consequential benefits which they are entitled to.