A MARE GOWDA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) In these petitions, the petitioners have sought for the following reliefs:

(2.) Undisputedly, petitioners were working in an aided institution as First Grade College Lecturers. After sometime, their posts have been identified for the purpose of extending grant-in-aid by the State Government. They have also attained the age of superannuation and retired from service.

(3.) Question for consideration in the present petitions is, whether petitioners are entitled to count the service from the date of initial appointment till the State Government granted grant-in-aid to the post or not?