Sri. Vaijinath vs State Of Karnataka By Its
2022 Latest Caselaw 544 Kant

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IN THE HIGH COURT OF KARNATAKA AT BENGALURU

     DATED THIS THE 12TH DAY OF JANUARY 2022

                     BEFORE

THE HON'BLE MR. JUSTICE H. T. NARENDRA PRASAD

     WRIT PETITION No.48713/2016(S-RES)

BETWEEN:

1.   SRI. VAIJINATH
     S/O SHANKRAPPA
     AGED ABOUT 55 YEARS
     LIBRARIAN
     DR. B.R. AMBEDKAR PU COLLEGE
     HALLIKHED (B)
     DISTRICT: BIDAR.

2.   VASANTH
     S/O CHANDRABHANU JADHAV
     AGED ABOUT 54 YEARS
     RETD LIBRARIAN
     DR. B.R. AMBEDKAR
     PU COLLEGE, HALLIKHED (B)
     DISTIRCT: BIDAR.

3.   NINGAPPA
     S/O DODDAPPA DURAPPANAVAR
     AGED ABOUT 64 YEARS
     RETD LIBRARIAN
     K.V.NI.NI.PU COLLEGE
     JOG FALLS, TQ SAGATA
     DIST SHIMOGA.
                                  ...PETITIONERS
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(BY SRI. PRAVEEN KUMAR RAIKOTE, ADV. (VC))

AND

1 . STATE OF KARNATAKA BY ITS
    SECRETARY
    DEPARTMENT OF EDUCATION
    M.S. BUILDING
    BANGALORE-01.

2 . DIRECTOR
    PRE UNIVERSITY EDUCATION BOARD
    PALACE ROAD
    BANGALORE-01.
                                   ...RESPONDENTS
(BY SMT. M.C. NAGASHREE, AGA.(PH))

      THIS WRIT PETITION FILED UNDER ARTICLES
226 AND 227 OF CONSTITIUTION OF INDIA PRAYING
TO CALL FOR THE RECORDS AND ALLOW THIS WRIT
PETITIONS. DIRECT THE R-1 TO EXTEND THE PAY
SCALE OF 250-500 AS PER ANNEX-A DTD.19.8.1975
AS PER ORDER OF THIS HON'BLE COURT AT ANNEX-B
PASSED IN W.P.NO.26023-64/2010 DTD.24.9.2010
TO THE PETITIONERS w.e.f.1.1.70.


      THIS   WRIT   PETITION   COMING   ON   FOR
PRELIMINARY HEARING IN 'B' GROUP THIS DAY, THE
COURT MADE THE FOLLOWING:
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                               ORDER

In this writ petition, the petitioners have sought

for the following reliefs:

"(A) Writ of Mandamus or any other Writ order or Direction and direct the 1st Respondent to extend the Pay scale of 250- 500 as per Annexure-A vide no ED 134 UED 72 dated 19th August 1975 as per order of this Hon'ble court at Annexure B passed in W.P.No 26023-64/2010 dated 24th September 2010, to the Petitioners w.e.f.1-1-70,

(B) Any other Writ Order or Direction that this Hon'ble Court deems just in the circumstances of the case."

2. The learned counsel for the petitioners has

submitted that this matter is squarely covered by the

order of this court dated 24.9.2010 passed in

W.P.Nos.26023-64/2010. The same has been

confirmed by the Division Bench of this Court in

W.A.247/2011 and connected matters disposed of on

27.3.2012. Further, the said Division Bench Judgment

of this Court has been affirmed by the Apex Court in

SLPNo.28268-2830/2012. Pursuant to the same, the

petitioners have given representations to the

respondents vide Annexures-C1 and C2 seeking

similar reliefs. Since the same has not been

considered, the petitioners are before this Court.

3. The learned AGA submits that if this Court

grants some reasonable time, the representations of

the petitioners will be considered in accordance with

law keeping in view the earlier order passed by this

Court in W.P.Nos.26023-64/2010 dated 24.9.2010.

4. In view of the above, the writ petition is

disposed of. The respondents are directed to consider

the representations of the petitioners vide Annexure-

C1 and C2 in accordance with law keeping in view the

order passed by this Court in identical matters in

W.P.Nos.26023-64/2010 dated 24.9.2010 within three

months from the date of receipt of copy of this order.

Sd/-

JUDGE

DM