STATE OF KARNATAKA Vs. CHIKKABASAVAIAH

JUDGEMENT

(1.) This is an appeal from the order of Rama Jois, J., in W. P. No. 4614 of 1976. Respondent-1 in the Writ Petition the State of Karnataka, has presented this appeal.

(2.) Respondents 1 to 10 herein (hereinafter referred to as the petitioners) who were direct recruits to the posts of Assistants in the Karnataka Government Secretariat, had presented W. P. No. 4614 of 1976 challenging the final Gradation List of Assistants in the Karnataka Government Secretariat (hereinafter referred to as the Gradation List) set out in the official Memorandum No. GAD 173 AST. 75 dated 15-4-76 (produced as Ex-B in the writ petition) . They had prayed for quashing the Gradation List and also for issue of a mandamus directing the State Government to determine the number of vacancies that arose every year from 1-11-56 till their (the petitioners) recruitment was made and to assign to the promotees and direct recruits the proportion fixed under the Recruitment Rules and thereafter to prepare a fresh Gradation List.

(3.) The learned single Judge allowed the writ petition and quashed the impugned Gradation List. He also issued a mandamus giving elaborate direction as to how the Final Gradation List of Assistants, should be prepared by the State Government. Feeling aggrieved by the order of the learned single Judge, the State of Karnataka has preferred this appeal.