THE KARNATAKA SILK MARKETING BOARD LTD. Vs. THE PRINCIPAL SECRETARY GOVERNMENT OF KARNATAKA

JUDGEMENT

(1.) AGGRIEVED by the order passed by a learned Single Judge in WP No. 15080 of 2008 dated 16 -6 -2011, the present appeals are filed by the appellant.

(2.) HEARD learned counsel for the parties.

(3.) THE writ petition was contested by the appellant -board, contending that the writ petitioners are not entitled to claim any benefit either due to revision of pay scales or due to enhancement of retirement age from 58 years to 60 years.