RAMAIAH C S Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The above two writ petitions raise common questions of law and fact and accordingly they are being disposed of by this common order.

(2.) The-petitioner in WP. 2717 of 1977 was working as an Accounts Officer in the Office of the Chief Engineer, Hydro Electric Construction Project, Bangalore, during the years 1965 to 1969. His grievance is that the Project Allowance for the period 24-3-1963 to 12-3-1965 was given to him but it was denied for the subsequent period till 31-12-1969.

(3.) The grievance of the petitioner in WP.No. 2718 of 1977 is that though he was working throughout as First Grade Clerk in the same Office where the first petitioner was working, he has not been given the Project Allowance right from 1-10-1963 to 31-12-1969. Reliance is placed by the petitioners in support of their case on the Government Order dated 18th October, 1963. The relevant portion of the order reads as follows: