C B SHANBHAG Vs. STATE OF MYSORE

JUDGEMENT

(1.) This was one of the writ petitions posted along with W.P.4363 of 1968 and connected cases for hearing, but was kept out of the batch on the representation that it involved certain additional points.

(2.) Although there are several prayers in the writ petition, all of them ultimately relate to the petitioner's claim to retain the benefit of previous service for purposes of seniority in the Mysore Government Secretariat services.

(3.) He was allotted from the erstwhile State of Bombay to the new State of Mysore. He joined service under the Bombay Government in December, 1955. Upon allotment in consequence of the States Reorganisation Act, he was directed by the Electrical Engineer of the Bombay Government to report himself for duty in the office of the Director of Public Instruction of the Mysore State in Bangalore. The said officer however did not take him into service in his office on the ground that he had not been allotted to work there. Thereupon he reported himself at the General Administration Department of the Secretariat for further instructions. On 22nd December, 1956, by an order of transfer made by the Chief Secretary to the Government, the petitioner was transferred, from the Administration branch to the Election branch to work temporarily against a post of typist sanctioned by the Government for the said Election Department The text of the order of transfer is- "The following postings and transfers of officials in the Mysore Government Secretariat, are ordered to take effect forthwith." A copy of that order is produced as Ext.-C annexed to the petition.