PRASHANT Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioners, who are the applicants before the Karnataka State Administrative Tribunal, Belagavi (for short,'Tribunal') have called in question the validity of the order of the Tribunal dtd. 24/6/2022, whereby the Tribunal while hearing on office objections raised by the office that the applicants had not made private respondents i.e. juniors of the applicants as parties in these cases, has sustained the office objections and directed the applicants to file necessary application so as to implead all the affected parties within one month from the date of the order, failing which, applications would automatically stand dismissed after lapse of one month.

(2.) Parties are referred to by the ranking before the Tribunal for the purpose of convenience.

(3.) The applicants had filed applications before the Tribunal seeking for issuance of writ of mandamus to direct the 2nd respondent to consider the date of promotion of the applicants to the cadre of FDA/FDC as per order dtd. 30/8/2021 vide Annexure-A10 and further promote them to the next cadre of Shiresthedar from the date of their juniors were promoted with all consequential service and monetary benefits flowing therefrom.