Karnataka High Court
Ningegowda S/O Late Sannegowda vs The Principal Secretary on 29 March, 2012
Author: H N Nagamohan Das
Bench: H N Nagamohan Das
I
EN THE HIGH COURT OF KARIMTAKA AT BANGALORE
DATED ThIS THE 2W' DA OP MARCH, 2012
BEFORT
THE t
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B L! MRJUSTICE H1I NAGAMOHAN DAS
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AGED ABOUT 45 YRS.
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AGED ABOUT 43 YEARS
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MYSORF 570 1-
PETITIONERS
FEY SRI 0 M CHANDRASHEKAR ADVI
I
C!
I THE PRINCIPAL SECRflARY
DE AIITMANT OP HIGHER EDUCATION
DRAEDHAR VERDI
BANGALORE
THDflT R
TECHNICAL DIRECTOR,
PALACE ROA
NEAR HOTEL ATRIA,
BANGALORE I
P 4
RESK
S )NDEWI
(BY SIfl MAN JEllS R KAMADALLI HCGPJ
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THES P'h FILED UNDER ARTIClES 226 & 227 OF
THE CONSTITUTION OF INDIA PRAYING TO DIRECT THE
t RI & 2 DIRECTENC' THEM TO lAID!' INTO ACCOUNT THE
SERVICE OP THE PETITIONERS PROM THE DATE OF
THEIR 111ffIAL ENTRY IE, FROM THE DATE OF
U APPOINTMENT INSTEAD OP FROM THE DATE OP THEIR
POSTS GRANT4N AID AND ETC,
THPSE rEnilubSCc'MThG Os Pvs PRELINA
RY
HEARING, THIS DAY, THE COURT DE THE
POLLOWIN&
ORDER
The learned Government Header is directed to take notise fir rnondents In these writ petit 1 ions the petitioners have prayed for a writ of mandamus directing the responden ts to take into account their set-Ace fr m th date of tiai 1 till the date of adn ttstg to grant in aid entr 2 In identical circmaanca this Court is ro1czI2oo4andwA1fo5o '201 heid that wp he service from the date of irutial enty till the date of rularhation is to be taken Into consideration for the purpose of pay scab, seniority allowances and other benaflt, I 0 V x 2 r 5 3 In terms of the orders of this Court in the two cases referred to abow, the writ peti tions TehereIw disposed of directing the msporidents to tieat the sante of the petitioner from the data of init ial entry till the date of regularisatien iiaJ4 for the ' purpase of calculating the pay scale and other benefits * DCLC€SS rd COctrt Cvdcr 0n re. rJ,..dt.
Ordered accordmgr 06. 2o i2..
The leaned Goveriment Pleader is permit ted to file her memo of appearance within three mo nths sat-
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