R. SHIVAKUMARA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The present writ petitions are arising out of order dated 21-6-2019 passed in four original applications preferred by the Karnataka State Civil Police Officers being aggrieved by order dated 23-1-2016 passed by the State Government in terms of Regulation II (j) and (k) which provides for issuance of equivalency order.

(2.) The equivalency order has been issued by the State of Karnataka on 23-1-2016 holding the Assistant Commandants of Karnataka State Reserve Police as equivalent to Deputy Superintendent of Police (State Civil Police Services). The matter was heard by the Central Administrative Tribunal, Bengaluru, (for short, 'the Tribunal') and judgment has been delivered which is running into 142 pages. The Tribunal has dismissed the original applications holding the validity of order dated 23-1-2016. However, for upholding the validity of order dated 23-1-2016, reference finds place only in paragraph No. 23 mean thereby after writing 142 pages, only one paragraph deals with order dated 23-1-2016.

(3.) Paragraph Nos.23 to 26 of the order passed in the Original Applications reads as under: