STATE OF KARNATAKA Vs. M G NALAPPANAVER

JUDGEMENT

(1.) Heard learned counsel for parties in support and in opposition in this group of special leave petitions which are directed against the decision of the central Administrative tribunal, Bangalore. We find no merit in the contentions raised in these petitions as the direction given by the tribunal is on the basis of the decision of this court in Gonnal Bhimappa's case (1987 Suppl. Sec. 206) where a direction was given to prepare a fresh seniority list and we have been told that the same has already been circulated and objections have been invited with a view to finalising the list.

(2.) Dr. Y. S. Chitale, counsel appearing for the state concedes that the implementation of our decision in Bhimappa's case required a total redrawing of seniority list and at this point of time it is difficult to say as to which particular officer will figure at which place in the seniority list. In that view of the matter, in principle, the tribunal is right in directing that the entire process has to be redone.

(3.) Two questions which have been raised before us are: