N.RAVI Vs. COMMISSIONER BBMP

JUDGEMENT

(1.) The petitioners in this writ petition who are seventeen in number call in question an order of promotion dated 13-03-2020, promoting private respondent Nos.3 to 18 to the cadre of Tax Inspector ignoring the claim of the petitioners.

(2.) Sans unnecessary details, the facts in brief as averred by the petitioners in the writ petition, are as follows:-

(3.) On 13-12-2013, an amendment was brought about to the Karnataka Civil Services (Recruitment to Ministerial Posts) Rules, 1978 by the Karnataka Civil Services (Recruitment to Ministerial Posts) (Amendment) Rules, 2013, substituting the qualification of pass in Pre-University Course in place of SSLC for the post of Second Division Assistants and equivalent posts. It further transpires that on 21-12-2014, the said Rules further came to be amended by way of clarification that PUC or equivalent qualification would not be insisted upon employees who have already joined service with SSLC qualification for promotion to higher cadre. Owing to the clarification made in the year 2014, several employees of the BBMP who were similarly situated as that of the petitioners with the qualification of SSLC were all promoted to the cadre of Tax Inspector on 26-09-2016. The employees who were promoted were all seniors to the petitioners and the qualification which they possessed was that of a pass in SSLC.