Karnataka High Court
T V Surindra vs The State Of Karnataka on 24 August, 2011
Author: Anand Byrareddy
Bench: Anand Byrareddy
gg SESE S Setar al Dh Bad BREESE DRESS Bethe EE AWE EUR IMR ER IS LAL Ga RR La PGi CIR E Gr RAR APAICA PG CXOUR TE OF RARNATAICA HIGR Ce UN TRUS RDGH COURT COP KART ATAAA AT BANG GALCR '3 DATED THIS THE 24 DAY OF AUG aT 20 PL THE HONBLE ME.JUSTICE AN, AND BYRAREDDY. WRI PE TION Las 38885: 86) 201 OS-RES). 1. T¥ Surmera ; SioH © Veerabrameachari d akerut 39 years wunior Personal A: Bj at 1®& Fleer, 6° Hevinera Nages sLephE Shiccoge BP. GO, ue ie jaa i < bat a r . 8/6 late © Ganesh b Raw Aged ebout SS years . Working fie JUS ES Engineer Ry at Mo.78, Tenge Willage «get Cross, Keerthinager Sin LOGE Lagiriet, * Petitioners ~ The State of Reraatae eorasented b by the nie! Secretary ep Vidhana Soucdhne Degar Leer ey arte Kerneteke Bewer Trerermigeinan: Cea. BMA 8 "etal Bol FE Rag SPARES EMLAR EMER EEE Kaha GA Pe RMU AAS RIM RUE Gr BARA LASS Fills WUE Or RAN APASA MiGRM COMIRT GF MARNATAKA HIGH COU 3, The Additional General Mis Mangalore Electric Supely Company Limited Corporate Office & P Shetty Ciccie Paradcian Mangelore ~ 1. 4. Superbitendign Eviginer (Elect) 0 & Circle oo MESCOM Bele Ure Foal Shimoga &. Tae Pwecaee EF i Teele MEeCOM ee Siviin oge. oh Bw . Reatondents eer (Riectricall i Simeon Kees mi ad . ee foal ek . Thesewtit petitions filet ides Articles 224 and @27 of e the Commetituiuion of aie oreyhtig te direct. the respondents i ang @ te consider the revressutetions (ated 3.1 1.2010 which are produced at Annexure E and F enc to extend 4h other : henafita which the petitioners are entitied till they earit pefitionscoming on for preliminary hearing cso oe , Use. Court made the isllowing: o - The pelllomers se6k & direction fe tie reenormcent 'epte paapeer nampa got Sally aecin ty seo, ge "a gg _-- un 1. rn _ ipexterc then ege of @uperermuaton from OO to Ge " eat ots, gs tc 2 ee by on sssmienm 9 e 44 cs seca sgtaste cain be a ae gn teen ot years in terme of the Government Order deted Se eke % 4 ee Oe EMESSENIERLANILEE IIE IES. NETS BILAL AIS Gel COURT OF KARNATAKA HIGH COURT OF KARNATAIA Hiei C4 2. The first petitioner ie working as a | sunior Pervonal Assistant are] the second petitioner ina a Jirnior® _ The learned course déek to place. rélianoe on the salaries to 2 Teachers arid 'abrariace of Agricultural Universities - in tex Ts ae of age of the petitionete 'who > fie : rea pordents. -
ca "There isspe meas as between the age of teachers and 'Ebr. rare of the Agrioutturel i University or the He riiewlterel University by reference to Arnmexure B in seeking sucha rection to the respordent. Ea "Therefore, the petitions are summarily relected. ay me f re Jy o " .