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Karnataka High Court

Dattappa S/O Ningappa Jambagi vs The Common Cadre Authority on 2 July, 2010

WI' 81I68«70/2010

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2. THE IvIA_1xw.i.:'Ie;Ia PRI'IVI}\I--~2y"j{?(')¥'I?)PERATIVE" ' ' AG.R.ICI..I 8: '1?:.UI2AI.. I DEV."££l,(__) 11> M EN""F.'(PCA---& ,R1:))BANK LTD TQ:A.FfCAI,¥"I.L3'.R.'IDISTEEEULBARGA RESPOND ENTS = 'I1TfI"I~I'IS7iw[I-I.'I~'II,I3:I) UNDER ARTICLES 226 3: 227 OF THE'---C0335-'i'If1i"i.J'E'ION OF' INDIA PRAYING To ISSUE A WRIT WI") 8136870/2010 AUTHOR.I.'I'Y TC.) PAY T}~IE REVISED PAY _..__SCALE ATTACH RE) '1''('') THE? POST ON PAR VVITHF. THE PERMAN E{£':\?"E" ELVI EKOYEES. " V ..

Th("S('. W'1'i1 Pct:it.io1'1s are coming on Qrd érs, T. 4' day, the ('<:m1't 1'n.z1<'1c the following: « = = The Io;-=mm'1 Coimsei f()lT__. memo s1-;;t.i11_<.1" 11121!" the psrmitted to withdraw 1:}-19 writ p€t}¥1.j"§).¢1.' petition may be diS1'I1iSSt'.C1E.-{S \.xrit:1'1_ci1'awn.,-- A ' x V are dismissed as withd1'21:V\ay11.~_ 3)::;VfsVi::.i'i'j.:i:§ig fihjs""pCti'ti0ners to withdraw the Writ petitions. A ' V . ' V .. dz: 2§_3_._Q6.201O ordered, accordingiy.

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