SHANKAR GANESH JOSHI Vs. STATE OF MYSORE AND

JUDGEMENT

(1.) The eleven petitioners before us were Senior Assistants, in the Secretariat of the State of Bombay. Under the provisional of the States Reorganisation Act, they were allotted to serve in the new State of Mysore. The provisional allotment was made at the time of the leoorganisation, and we have been told that the final allotment under sub-section (3)of section 115 of the States Reorganisation Act was made in the year 1960.

(2.) On November 18, 1957, the Government of the new State of Mysore published what is described as a provisional Inter-State Seniority List of the First Division Clerks in the Mysore Government Secretariat. Persons who were dissatisfied with their positions in the said list. "on grounds connected with the establishment of equivalence organisation" were directed that submit their objections to the Under - Secretary to the Government, General Administration Department, with in thirty days from the date of the publication of the List.

(3.) The petitioners before us State that they submitted their objections in that way, and that their complaint was that only they should not have been allocated to the new State of Mysore but should have been retained in the service of the State of Bombay but that there was no justification for treating, as a the provisional Inter-State Seniority Assistant in the State of Bombay and the post of a First Division Clerk in the new State of Mysore as equivalent posts.