STATE OF KARNATAKA Vs. SHIVRAJ

JUDGEMENT

(1.) This Writ Petition by the State Government is directed against the order dated 29.08.2007 passed by the Karnataka Administrative Tribunal, Bangalore, in Application No. 5943/2004. Wherein the Tribunal had allowed the application of the respondent, a Class- IV employee, in whose favour the State Government had played hide and seek game of providing a time bound career advance increment which was later withdrawn, was challenged before the Tribunal and the Tribunal having directed the Government to restore the benefit, the State Government has presented this writ petition before this Court under Article 227 of the Constitution of India.

(2.) The writ petition has come up for orders for the purpose of the Government Advocate furnishing the number of connected writ petitions filed by the State. While Sri. M. Kumar, Learned Additional Government Advocate appearing for the writ petitioner, is unable to furnish this information right now and submits that it can be provided within a week and the connected number filed before the Registry. We find there is absolutely no need to retain the writ petition on the file of this Court, having regard to the trivial nature of the subject matter.

(3.) Though several contentions are sought to be urged by Sri. M. Kumar about the legality of the order passed by the Tribunal, we find the attitude of the State Government in bringing litigation before this Court in 226 jurisdiction to fight a meagre benefit extended to a class -IV employee rightly or wrongly but withdrawn later only to compel the employee to approach the Tribunal for relief and then to pursue the litigation before this Court is nothing short of a most injudicious way of utilizing the State resources.