S NARAYANA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The appellant has presented this appeal against the order of the Learned Single Judge dismissing the Writ Petition in which he had prayed for the issue of a Writ of Mandamus directing the respondent to pay the special pay, gratuity and also permitting him to encash the leave due to him as on the date on which his appointment as member of the Sales Tax Tribunal was terminated.

(2.) The facts of the case in brief are as follows:

(3.) The provision of the Karnataka Sales Tax Rules which regulated the conditions of service of non-official members is Rule 64. It reads :