GANESH M S Vs. H K SUBRAMANYA

JUDGEMENT

(1.) AS all these petitions challenge the common order dated July 25, 1997 of the karnataka Administrative Tribunal, in application Nos. 7948 to 7954, 8001, 8002, 8069 to 8078 and 8078-A of 1996 and application Nos. 19 to 22 of 1997, they are heard together and disposed of by this common order.

(2.) W. P. Nos. 25521 to 25525, 25527 to 25530, 25533, 25534, 29315, 29540 to 29546, 30455 and 31052 to 31081 and 31399 to 31428 of 1997 are filed by the contract Groups C and D employees who were some of the respondents in the said applications. W. P. Nos. 11576 to 11599 of 1998 are filed by the State and its authorities.

(3.) THE applicants in the 24 applications before the Tribunal are respectively, the respondents 1 to 24 in W. P. Nos. 25521 to 25525, 25527 to 25530, 25533 and 25534 of 1997, and respondents 3 to 26 in W. P. Nos. 30455 and 31052 to 31081 of 1997 and respondents 1 to 7 in W. P. Nos. 11576 to 11582 of 1998, respondents 1 and 2 in W. P. Nos. 11583 and 11584 of 1998, respondents 1 to 11 in W. P. Nos. 11585 to 11595 of 1998 and respondents 1 to 4 in W. P. Nos. 11596 to 11599 of 1998.