STATE OF KARNATAKA Vs. C K PATTAMASETTY

JUDGEMENT

(1.) These two appeals involving common questions of law and facts were taken up for hearing together and are being disposed of by this common order.

(2.) The basic fact of this matter is not in dispute.

(3.) Respondent 1 herein was appointed as an Assistant Librarian in bangalore University. He was promoted as Deputy Librarian in May 1980. He was appointed as a Librarian in the University against a vacant post on 2-3-1994.