AI Structured Summary
Not yet generated for this judgment
Judgment
Krishna S Dixit, J
The subject matter of this Writ Petition is substantially similar to the one in W.P.No.6961/2023 (GM-RES) between SRIVASTSA M SUBODHA & OTHERS vs THE GOVERNMENT OF KARNATAKA & ANOTHER, disposed off by this Court on 06.06.2023, wherein some reprieve has been granted to the litigant therein.
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 of 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 view of the above, relief granted to the litigant in the cognate Writ Petition is extended to the Petitioners herein as well, mutantis mutandis.
Time for compliance is four weeks.
Costs made easy.