M NARAYANA AND ETC Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The above writ petitions are disposed of by this common order as in all of them the promotion of 3rd respondent as per Notification No. RDC 314 SPL 78 dated 22nd May, 1978 is assailed as illegal.

(2.) The petitioners in W. P. No. 6344, 6345, 6346, 6347 and 6348/1978 have filed separate petitions based on common narration of facts while the petitioners in W. P. No. 7328/1978 have filed a joint petition on substantially similar facts.

(3.) The impugned order is an order promoting the 3rd respondent M. Ramakrishna to the post of Assistant Controller of Weights and Measures in the Department of Weights and Measures, Government of Karnataka.