SHANKARALINGEGOWDA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner was working as Physical Education teacher in Jnanamitra, High School, Hanumanthanagar, Bangalore. The Institution is an aided institution having been admitted to grant on 19.06.1983 and the petitioner was admitted to salary grant by notification dated 16.05.1986.

(2.) The learned Counsel for the petitioner submits that the petitioner is due to retire at the end of this month. The petitioner is seeking a writ of mandamus to the respondents to extend the time bound increment to the petitioner for having completed twenty years of service on the basis of entry into service on 08.07.1982 along with arrears and interest.

(3.) Learned Counsel for the petitioner submits that the factual matrix of this case is identical to the one in W.P.No.51256/2014 in the matter of Smt.Sevrine D'Souza Vs. State of Karnataka and others which was disposed of on 12.06.2018.