M G MAHESHWARA RAO Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) PETITIONERS 1 to 3 herein were the applicants 1, 2 and 6 in Application nos. 3582 to 3592 of 1995 and petitioner 4 herein was applicant 3 in application Nos. 3987 to 3995 of 1995, before the Karnataka Administrative Tribunal. The respondents 1 to 12 herein were the common respondents in the said two sets of applications before the Tribunal.

(2.) IT is stated that petitioners 1 and 2 are working as Senior Assistants, petitioner 4 is working as Assistant and petitioner 3 is working as junior Assistant in Karnataka Administrative Tribunal ('kat for short ). According to petitioners, there are two feeder channels cadres to the post of Assistant Registrars. One is the hierarchy from Junior Assistant - Assistant - Senior Assistant - Section Officer/court Officer to assistant Registrar. The other is Typist - Stenographer - Junior Judgment Writer - Personal Secretary-cum-Judgment Writer/personal Secretary to Registrar to Assistant Registrar. The posts of Junior Assistant and Typist were in the pay scale of Rs. 1040-1900; the posts of Assistants and Stenographers were in the pay scale of Rs. 1400-2675; the posts of Senior Assistants and Junior Judgment Writers were in the pay scale of Rs. 1720-3330; and the posts of Section Officer/court Officers and Personal Secretary-cum-Judgment Writer/personal Secretary to registrar were in the pay scale of Rs. 2050-3950. There is a combined seniority list of Section Officers/court Officers and Personal Secretary-cum-Judgment Writer/personal Secretary to Registrar from which promotion is made to the cadre of Assistant Registrars.

(3.) THE method of recruitment and the minimum qualifications for recruitment to several cadres in the KAT are prescribed by the Karnataka Administrative Tribunal (Recruitment) Rules, 1993, which came into force on 3-6-1993 ('recruitment Rules' for short ). Rule 1 (3) of the said Rules provides that in respect of each category of posts, specified in column (1) of the schedule thereto, the method of recruitment and minimum qualification shall be as specified in the corresponding entries in columns (2) and (3) of the said schedule. We extract below the relevant portions of the schedule to the rules prescribing" the method of recruitment and minimum qualifications for the posts of Assistant Registrar, personal Secretary-cum-Judgment Writer (PS-cum-Judgment Writer), personal Secretary to Registrar (PS to Registrar) and Junior Judgment writers (Jr. Judgment Writers ). <FRM>JUDGEMENT_187_KANTLJ3_2004Html1.htm</FRM>