SHESHAMURTHY Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The subject matter of this writ petition is substantially similar to the one in W.P.104187/2018 disposed of by this Court vide judgment dated 6.03.2019, a copy whereof is at Annexure-H, wherein para 10 reads as under:

(2.) Learned AGA having accepted notice for respondents, although initially opposed the writ petition but is not in a position to show why on the principle of parity should not be granted to the petitioners.

(3.) In the above circumstances, this writ petition succeeds; a Writ of Certiorari quashing the impugned order dated 06.07.2016 so far as petitioners are concerned; a Writ of Mandamus issues directing the respondents to consider the petitioners claim for grant of increments under Government Order dated 14.07.2012, in terms of the observations of this Court in the aforesaid judgment.