SUMATHI K.S. Vs. SECRETARY MUJARAI DEPARTMENT

JUDGEMENT

(1.) Petitioners in these writ petitions are invoking the writ jurisdiction of this Court in a sense, for assailing the action of the respondents in not extending to them the pay scales admissible to Group 'C' and Group 'D' employees of the State Government; they have sought for quashing of the impugned endorsements whereby their request for the grant of the said pay scales have been rejected.

(2.) After service of notice, the respondents have entered appearance and have filed the Statements of Objections resisting the writ petitions; learned Addl. Advocate General Shri Subramanya R made his submissions on behalf of the official respondents; Smt. Vaishali Hegde, the Panel Counsel made submissions on behalf of the respondent - Temples.

(3.) Having heard the learned counsel for the parties and having perused the petition papers, this Court declines to grant indulgence in the matter for the following reasons: