M.G. VISWANATHA S/O LATE CHIKKARAMAIAH AND OTHERS Vs. THE GOVERNMENT TOOL ROOM AND TRAINING CENTRE (REGD)., RAJAJINAGAR INDUSTRIAL ESTATE BANGALORE 560044 REP. BY ITS MANAGING DIRECTOR, THE GENERAL MANAGER (HRM) GOVERNMENT TOOL ROOM AND TRAINING

JUDGEMENT

(1.) IN W.P. No. 18627/2007, the petitioners have sought for to issue a writ of certiorari to quash for the office orders (Annexures -J and K) issued by the lst respondent and to issue a writ of mandamus directing respondents -1 to 3 to grant them time bound promotion against the posts of Technicians Grade II and to re -fix them in terms of Rules 3, 8 and 19 of the Cadre, Recruitment and Certain conditions of Service Rules of the 1st respondent, retrospectively, mentioned at Annexure -F with all consequential benefits and far such other relief.

(2.) IN W.P. No. 138/2008, the petitioners have sought for to issue a writ of mandamus directing the respondents -1 to 3 to grant them time bound promotion as Furnished at para -34 of the petition and as per the final seniority list produced at Annexure -F with all consequential benefits.

(3.) THE grievance of the petitioners is, their juniors were promoted to various posts with higher pay scale even though the petitioners were also eligible for time bound promotion as per the C and R Rules. Though representations were given in this regard to the respondents, there was no reply. The petitioners continued to stagnate in their earlier cadres for no fault of theirs. Hence, this petition.