ABDUL MAZID BABALAL NADAF Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) AGGRIEVED by the order of the Karnataka administrative tribunal (for short, the "tribunal"), dismissing their application nos. 2993 to 3010 of 1996, dated 3-2-1998, the petitioners have filed these writ petitions seeking quashing of the impugned order of the tribunal and issuing of an appropriate writ, order or direction as the case may be to the effect that the petitioners are entitled to the benefit of seniority in their respective posts with effect from the respective dates their juniors belonging to scheduled castes/scheduled tribes (sc/sts) and other backward tribes were appointed on regular basis under the Karnataka state civil services (direct recruitment of scheduled castes, scheduled tribes and backward tribes to class iii posts) (special) rules, 1977 (for short, the "1977 rules") notwithstanding the regular appointment of the petitioners subsequently under the Karnataka state civil services (special recruitment of local candidates) rules, 1986 (for short, the "1986 rules") by maintaining the inter se seniority as obtaining between the local candidates and the direct recruits existing prior to the promulgation of the 1977 rules.

(2.) FACTS. Petitioners were appointed as junior engineers, fdas, sdas, etc. , as local candidates on different dates between the years 1972-74 in various departments of the state government. Likewise several other candidates belonging to sc/st and backward tribes also came to be appointed as such several candidates belonging to sc/st and backward tribes were juniors to the petitioners in their respective cadres.

(3.) STATE government promulgated 'the 1977 rules providing for regular appointment to class iii posts from amongst the candidates belonging to sc/st and backward tribes. The local candidates who did not belong to any reserved category were excluded for regular appointment under the 1977 rules.