D HONNAIAH Vs. MANAGING DIRECTOR KSRTC AND ORS

JUDGEMENT

(1.) Writ petitioner who had joined the service of the respondent-KSRTC as conductor on 31-5-1978 is complaining that while he has still remained so and not accorded any promotion either to the post of assistant traffic controller or further post, his juniors, particularly fourth respondent, who had been appointed initially also as a conductor on 1-1-1980 in the Kolar division, has now been promoted to the post of traffic controller and posted at Nelamangala and is therefore aggrieved by the denial of promotion to him and has approached this court seeking for the following relief:

(2.) Notice had been issued to the respondents. Respondents 1 to 3 are represented by counsel Ms H R Renuka and fourth respondent is represented counsel Sri S P Sashidhar. Respondents 1 to 3 have filed statement of objections.

(3.) It is pointed in the statement of objections that while it is true that both petitioner and the fourth respondent were appointed in Kolar division; that both made requests for transfer from Kolar division to Bangalore division on different dates; that while the fourth respondent came to Bangalore division with effect from 15-9-1982 on his request for the same, petitioner came to Bangalore division on 22-1-1983, also on his request. The dates of reporting are said to be on 20-10-1982 and 16-2-1983 respectively of the fourth respondent and the petitioner.