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Judgment
Krishna S.Dixit, J
The subject matter of this writ petition being substantially similar to the one disposed off by a Coordinate Bench of this Court in W.P.Nos. 13559/2020 (GM-PDS) & Connected Matters, between SRI MANMOHANKUMAR V.C. v. STATE OF KARNATAKA & OTHERS, disposed off on 23.12.2021 there cannot be an adverse treatment to the petitioner herein.
The Division Bench of this Court in W.A.Nos.932-933/1974 between A.V.VINODA & ANOTHER Vs. STATE OF KARNATAKA BY ITS COMMISSIONER & SECRETARY, disposed off on 11.12.1974, has held that the Court should treat the like-cases alike and if relief is granted to a litigant it has to be extended to a similarly circumstanced litigant as well, there being no derogatory circumstances.
In the above circumstances, the writ petition is disposed off in terms of the judgment mentioned supra.
Costs made easy.