LEELAVATHI V Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Petitioner being an Assistant Professor absorbed in the service of 2nd respondent Institute of Nephro-Urology is knocking at the doors of writ court for assailing condition No.3 in the Absorption Order dated 08.02.2018, at Annexure-A, whereby she is made to forego her pre- absorption service and consequently to take her ranking below other employees already borne on the cadre of; the text of the said condition being in Kannada reads as under: ...[VARNACULAR TXET UMITTED]...

(2.) In view of the impugned condition, the Final Seniority List dated 02.04.2019, a copy whereof is at Annexure-R, has been prepared by the Institute disregarding petitioner's pre-absorption service and therefore, she has sought for it's quashing as well and for a consequential direction to count her entire service rendered in the Institute prior to absorption, for the purpose of seniority/ranking.

(3.) After service of notice, the 1st respondent-State has entered appearance through the learned AGA; the respondents 2 and 3 being the management of the Institute are represented by their Panel Counsel; learned private counsel appear for respondent nos. 4 to 7 who are all private contestants, whose names figure in the Seniority List. Though the matter is listed in the Orders List, the same is taken up for final disposal on the request of all the counsel.