C SHIVASHANKAR Vs. BANGALORE MAHANAGARA PALIKE

JUDGEMENT

(1.) PETITIONER, an officer working in the office of the first respondent-Bangalore Mahanagara Palike ('the Mahanagara Palike' for short), Bangalore, is before this Court in this petition filed under Articles 226 and 227 of the Constitution of India, primarily questioning the final gradation list of Assistant Executive Engineers (Electrical) as on 1-1-2001 prepared and published by the Mahanagara Palike, by its office order bearing No. B12 (6 ). PR. 200/00-01, dated 15-6-2001. The incidental prayer in the writ petition is to set aside the promotion granted to the second respondent herein to the next promotional post of Executive Engineer (Electrical) by the first respondent-Mahanagara Palike, by its official memorandum in No. B12 (6 ). PR. 052/2001-02, dated 25-7-2001.

(2.) BRIEF facts are: petitioner had joined the services of the first respondent-Mahanagara palike as a Works Inspector on 19-12-1974. He was promoted to the post of Electrical Supervisor on 21-1-1976. The post of Electrical Supervisor was re-designated as Junior Engineer (Electrical ).

(3.) THE first respondent-Mahanagara Palike had prepared the seniority list of Junior Engineers (Electrical) as on 1-1-1981. In the said gradation list, petitioner was assigned ranking at Sl. No. 4. It is stated in the petition that the name of the second respondent herein did not find a place in the said gradation list. This assertion of the petitioner in the writ petition is disputed by Sri Hiremath, learned Counsel appearing for the second respondent. This disputed fact would not make any difference for final disposal of the writ petition.