V B BADAMI Vs. STATE OF MYSORE

JUDGEMENT

(1.) These appeals are by special leave against the judgment dated 15 December, 1972 of the High Court of Mysore.

(2.) The appellants in the writ petition asked for quashing the Gradation List of Officers published by the State on 13 January, 1972. The consequential prayer is for assigning correct ranks to the appellants.

(3.) The principal question is the relative seniority between direct recruits and promotees to the cadre of Assistant Commissioners of Mysore Administrative Service Class I (Junior Scale).