G.R.BHUVANESHWARA Vs. M.L.ANURADHA

JUDGEMENT

(1.) Petitioners in W.P. No. 8885/2021 (respondent Nos. 4 and 5) and petitioner in W.P. 8829/2023 (respondent No. 3) have sought for issue of writ of certiorari to quash the order dtd. 21/4/2021 passed in application Nos. 6714 and 6715/2020 by the Karnataka State Administrative Tribunal (for the sake of brevity hereinafter referred to as Rs. the Tribunal'), Bengaluru, as against the petitioners and consequently sought for dismissal of application Nos. 6714 and 6715/2020 filed by the applicants.

(2.) Petitioners were private respondents in the applications whose promotions by order dtd. 9/12/2020 has been challenged under the applications before the Tribunal. The applicants who were working as Personal Secretaries - cum - Judgment Writers in the Tribunal have filed application Nos. 6714 and 6715/2020 challenging the order dtd. 9/12/2020 by which the petitioners have been promoted to the cadre of Assistant Registrar and sought for their promotion to the next cadre of Assistant Registrar in accordance with the existing C & R Rules of the Tribunal with all consequential benefits. The Tribunal, by the impugned order dtd. 21/4/2021 has allowed the applications and quashed the order dtd. 9/12/2020 (Annexure - A6) and promotion of the petitioners is declared void-ab-initio and the post of Assistant Registrar held by the petitioners are declared as vacant with immediate effect directing respondent No.2 to consider the promotion to the three vacancies as on 9/12/2020 afresh and in accordance with the extant 1993 Rules prevailing as on 9/12/2020 - date on which promotions were made and also awarded costs of Rs.5,000.00 to each of the applicants which shall be paid by respondent No.2 - Registrar, Karnataka State Administrative Tribunal, Bengaluru.

(3.) The applicants were in the cadre of Personal Secretary - cum - Judgment Writer, respondent Nos. 3 and