DEEPA S. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Writ Petition No.52800 of 2017 is filed challenging the communication dtd. 10/11/2017, by which the order promoting the petitioner to the post of Associate Professor (Microbiology) has been directed to be kept in abeyance and the Official memorandum dtd. 13/11/2017, by which the petitioner has been reverted from the post of Associate Professor to the post of Assistant Professor.

(2.) Writ Petition No.58172 of 2014 is filed challenging the endorsement dtd. 21/8/2014, which is to the effect that the petitioner has been kept below the ranking of respondent No.4 in the draft seniority list dtd. 7/7/2014 and also the Official Memorandum dtd. 7/7/2014 publishing the seniority list. She has also challenged the Official Memorandum dtd. 28/11/2013 by which respondent No.4 has been promoted to the post of Assistant Professor with retrospective effect from May, 2008.

(3.) The following facts are not in dispute: