MEGARAJA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This writ petition is against the order dtd. 28/8/2018 passed by the Karnataka State Administrative Tribunal at Bengaluru (for short, 'the KSAT) by which the KSAT dismissed the application filed by the petitioner seeking quash of order dtd. 4/7/2015 issued by the 3rd respondent promoting the 4th respondent and quash of endorsement dtd. 15/7/2015.

(2.) In the present petition, on 9/3/2021 the counsel for the petitioner submitted that the petitioner would confine his prayer only to the non-consideration of his representation and would give up challenge in so far as promotion to the 4th respondent. Thus, the only issue which arises for consideration in this petition is with regard consideration of representations dtd. 27/1/2015 and 18/6/2015 given by the petitioner.

(3.) The case of the petitioner is that he is the permanent resident of Bidar District which comes under the provisions of Article 371(J) of the Constitution of India providing reservation in recruitment, promotion, appointment and seniority to the local persons in the region of Bidar, Koppal, Kalaburagi, Raichur, Yadgiri and Ballari. That he is the employee of the 3rd respondent discharging his duty as Armed Reserve Head Constable in Bidar District. That the 3rd respondent by order dated 04 07.2015 had promoted the 4th respondent herein from the post of Armed Reserve Head Constable to Armed Reserve Sub-Inspector from the list of non-local cadre. That the said order promoting the 4th respondent had caused prejudice and injustice to the petitioner inasmuch as he being a senior to 4th respondent had been discriminated in providing the promotion to the next higher cadre.