M L RATHNA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) . Learned Additional Government Advocate is directed to take notice for the respondents.

(2.) The petitioners are teaching and non-teaching staff of various Private Aided Educational Institutions and some of the petitioners have retired from service. It is not disputed that the petitioners were appointed in their respective institutions. Subsequently, their appointments have been duly approved by the respondent authorities. The grievance of the petitioners is common, in as much as they were denied one additional increment which they were entitled to, having passed Kannada Language Examination as required under the Karnataka Civil Services (Service and Kannada Language Examinations) Rules, 1974 (hereinafter referred to as 'the 1974 Rules' for short). Hence, the petitioners are before this Court.

(3.) Learned counsel for the petitioners submits that petitioners are entitled to one additional increment in terms of Rule 6 of the 1974 Rules and the same is fortified by a judgment of this Court in Writ Petition Nos.58694 - 58703/2014, which was decided on 28.11.2018, Writ Appeal Nos.2779 & 4868-5434/2013, which are decided on 28.08.2013 and the decision of the Hon'ble Apex Court, in SLP No.38205-72/2013.