DHARAMARAJ KAMAGIRIYAPPA BADYANKAL Vs. UNION OF INDIA

JUDGEMENT

(1.) These five writ petitions relate to the final inter-State seniority list of the non-Gazetted Officers of the Department of Industries and Commerce published in the Mysore Gazette Extraordinary of February 3, 1968.

(2.) The main or the principal grievance of the petitioners in each of these cases is that the equation of the posts held by them in the parent States at the moment of reorganisation on November 1, 1956 with other posts of other intergrating States, has not been properly done, and that had it been properly done, the petitioner or petitioners as the case may be would be occupying a place in certain dther category.

(3.) The petitioner in W.P.No.1664 of 1968 was a textile or handloom Inspector in Hyderabad. He has been placed in the category Executive II. He contends that he should have been placed in Technical category within the sub-category Cotton. The six petitioners in W.P. No.1632 of 1968 who were industrial inspectors in Hyderabad and have been placed in category Executive II contend that they should be placed in category Executive I. Similar is the prayer of the eight petitioners in W.P. No.1138 of 1968 who were junior industrial inspectors in Bombay State. The petitioner in W.P.No 1077 of 1968 and the petitioner in W.P. No.1112 of 1968 were respectively supervisor and manager of wool production centre in Bombay State; they have been placed in Technical category under the sub-category of Wool; they contend that they should be taken to category Executive I.