M G KADALI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) These petitions under Art. 226 of the Constitution have been referred to a Division Bench.

(2.) In these petitions, the controversy is in regard to the relative seniority between direct recruits and promotees in the cadre of Karnataka Administrative Service, Class I, Junior Scale Officers (hereinafter referred to as 'Junior Scale Officers').

(3.) Before adverting co the facts of each case, contentions raised and the reliefs sought therein, it is useful to set out the history of the Karnataka Administrative Service (hereinafter referred to as 'the KAS').