VINAYKUMAR S. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This intra court appeal emanates from an order dtd. 5/1/2021 passed by learned Single Judge in W.P. No.25266/2016, by which writ petition preferred by the appellants has been dismissed.

(2.) Facts leading to filing of this appeal briefly stated are that a recruitment Notification was issued by Bangalore Water Supply and Sewerage Board on 22/2/2008 and a final select list for Assistant Engineer (Computer Science) and Assistant Engineer (Mechanical) was published vide Notifications dtd. 8/4/2010 and 5/5/2010. The appellants were directly recruited as Assistant Engineer (Civil) and the final select list was published vide Notification dtd. 12/5/2010.

(3.) A provisional seniority list of graduate Assistant Engineers and non-graduate Assistant Engineers was published vide Notification dtd. 13/11/2013 and a final seniority list was published on 26/12/2013. The grievance of the appellants is that respondent Nos.4 to 11 were shown senior to the appellants in the final seniority list contrary to the provisional seniority list. The appellants thereupon submitted a representation on 6/1/2014 for correction of seniority list. Thereafter, the appellants filed the writ petition seeking inter alia a writ of certiorari for quashment of seniority list in so far as it pertains to the rankings assigned to respondent Nos.4 to 11. The appellants also sought a writ of mandamus to redo the seniority list of Assistant Engineers as on 1/4/2015 and to place the appellants at an appropriate place in the seniority list.