PRAKASH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner is before this Court in this petition under Article 226 of the Constitution of India assailing the order dated 29.08.2019 passed in Application No.4817/2018 and order dated 18.10.2019 in Review Application No.54/2019 on the file of Karnataka State Administrative Tribunal, Bengaluru (for short KSAT).

(2.) The brief facts of the case are that, the petitioner filed an application under Section 19 of the Administrative Tribunals Act before the KSAT with a prayer for issuance of writ of mandamus directing respondent Nos.1 to 4 to consider the applicant for promotion to the post of Shirastedar by considering the representation as per Annexures-A7 to A9 dated 16.04.2018.

(3.) The petitioner claims that at present he is working as First Division Assistant in the office of the Tahasildar, Bilagi, Vijayapur District. The applicant belongs to Revenue department. It is his case that he is eligible for promotion to the post of Shirastedar and he is at serial No.2075 in the seniority list of First Division Assistants.