U C CHARANTIMATH Vs. STATE OF MYSORE

JUDGEMENT

(1.) The petitioners and the contesting respondents in these cases originally entered service in the Revenue Department at" Belgaum District as temporary clerks. 96 persons were enlisted, i.e., recruited as permanent clerks (subject no doubt to confirmation) in the year 1951. Names of 71 such persons were included in a list dated 26th June 1961; 24 more (including one S.R.Poojari) were included in a list dated 12th February 1952 and one in a list dated 18th March 1953.

(2.) S.R.Poojari mentioned above filed Writ Petition 929 of 1962 complaining that his confirmation has been unduly delayed while others who, according to him, had an inferior right for such confirmation, had been confirmed. His contentions were examined and the case disposed of by an order dated 14th August 1967 which is reported at page 407 of 1967 (2) Mysore Law Journal.

(3.) On 13th December 1967, the Deputy Commissioner of Belgaum District published a Provisional Gradation List of various persons including the parties to these Writ Petitions, in the preamble to which it was found stated that in preparing the list, the order of this Court in Poojari'a case has been borne in mind and the directions contained therein given effect to.