ANIL S. PRABHU Vs. SECRETARY

JUDGEMENT

(1.) The petitioner, who is working as Senior Health Inspector with effect from 9/2/2005, has called in question the second respondent's order dtd. 24/6/2020 (Annexure-E). The material part of this impugned order reads as under:

(2.) It is seen from the records that the petitioner was initially appointed as a Peon with the office of the Chief Officer, Town Municipal Council, Bhatkal Taluk, Uttara Kannada District, and he was promoted as Junior Health Inspector on 4/11/1999; then promoted as Junior Sanitary Inspector on 18/11/1999 and again promoted to the current position [as Senior Health Inspector] on 9/2/2005. The second respondent, while considering the claim of others in compliance with the directions issued by this Court in W.P.No.20825/2005,[This petition is disposed of on 28/5/2008]. has withdrawn the promotion granted to the petitioner on 6/4/2009. The petitioner has called in question this order dtd. 6/4/2009 in W.P.No.13094/2009, and this Court has disposed of this writ petition quashing such order dtd. 6/4/2009.

(3.) The petitioner has again approached this Court with another writ petition in W.P.No.3267/2020 because the petitioner's seniority was not restored notwithstanding this Court's earlier order dtd. 27/2/2018 in W.P.No.13094/2009. The petitioner's second writ petition [W.P.No.3267/2020] is disposed of by this Court on 11/2/2020 calling upon the concerned to consider the petitioner's different representations for restoration of seniority within an outer limit of eight weeks from the date of receipt of a certified copy of the order.