H R SURYANARAYANA RAO Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) As on 1-11 1956, the petitioner was working as a First Division Clerk in the Public Works Department of the erstwhile State of Mysore and stood allotted in that capacity to the new State of Mysore now called as "Karnataka'. In the final interstate seniority list of the department, the post held by the petitioner has been equated to the cadre of First Division Clerks and the rank due to him on the basis of his continuous officiation in the equated cadre has been assigned to him.

(2.) Before the final inter-state seniority list was finalised, the petitioner was actually promoted on 12 10 1966 as a First Grade Superintendent in which capacity he continued to serve till 5-12-1973, on which day he retired from service on attaining superannuation.

(3.) In the review of promotions undertaken by the department on the basis of an earlier inter-state seniority list, the petitioner was given the date of eligibility for promotion to the cadre of First Grade Superintendent as 6 10 1960 (vide Official Memorandum No. EST (7) ISS/Review/ 73-74 dated 25/27-9-1973) Ext. A). But, in a later review of promotions made on 26-6-1977 on the basis of a revised interstate seniority list, the petitioner is deemed to have been promoted as a First Grade Superintendent on 31 6-1967.