K L MADHUSUDHAN Vs. SECRETARY K E B

JUDGEMENT

(1.) As these petitions can be disposed of on a short point, rule is issued and they are heard for final disposal.

(2.) In these petitions under Articles 226 and 227 of the Constitution, the petitioners who are the employees of the Karnataka Electricity Board (hereinafter referred to as the 'KEB') have sought for issue of a writ in the nature of mandamus directing the KEB to sanction to them 4 increments in advance from the date they entered service on the ground that they had acquired the qualification of graduation before they entered the service.

(3.) The service particulars of each of the petitioners and the dates of passing the degree examination are as follows: <FRM>JUDGEMENT_537_KANTLJ3_1989Html1.htm</FRM>