MOHAMMAD ALI TAHIR Vs. UNION OF INDIA

JUDGEMENT

(1.) This is a petition under Art.226 by two officers of the Public Works Department, allottees from the erstwhile State of Mysore to the new State of Mysore under the States' Reorganisation Act, praying for the issue of appropriate writs for the quashing of the equation of posts made for purposes of integration falling within the category of Junior Engineers and for re-doing the same in accordance with law.

(2.) The final inter-State seniority list dated the 26th of December, 1968 incorporating the impugned equation sets out the same at the end as Category II. In the said category are set out the several posts which are equated for purposes of integrating service personnel coming from different integrating areas and settling their inter-State seniority. The posts listed as equated are the following:

(3.) The Counsel on behalf of the Central Government and the State Government, have placed before us the relevant proceedings of the Advisory Committee. Before referring to the same, it is necessary to make a brief reference to certain previous decisions of this Court bearing upon the controversy now before us