REGENT COMPUTRONICS PVT. LTD.

B. Gurumurthy Appellant

V/S

STATE OF KARNATAKA Respondents

Referred Judgements :-

R K SABHARWAL VS. STATE OF PUNJAB [REFERRED TO]
UNION OF INDIA VS. VIRPAL SINGH CHAUHAN [REFERRED TO]
AJIT SINGH VS. STATE OF PUNJAB [REFERRED TO]
M G BADAPPANAVAR VS. STATE OF KARNATAKA [REFERRED TO]
M NAGARAJ VS. UNION OF INDIA [REFERRED TO]
S. PANNEER SELVAM AND ORS. VS. GOVERNMENT OF TAMIL NADU AND ORS. [REFERRED TO]
B.K. PAVITRA VS. UNION OF INDIA [REFERRED TO]
JARNAIL SINGH & OTHERS VS. LACHHMI NARAIN GUPTA & OTHERS [REFERRED TO]
B K PAVITRA AND ORS VS. UNION OF INDIA AND ORS [REFERRED TO]

JUDGEMENT

(1.) W.P.No.8160/2020, W.P.No.36133/2019 and W.P.Nos.44851/2019 are filed by Officers of the Karnataka Power Transmission Corporation Limited (hereinafter referred to as "KPTCL") and belong to the General Category (in contradistinction to those officers who belong to reserved category consisting of Scheduled Castes and Scheduled Tribes) and are aggrieved by their seniority vis -vis those who have been promoted on the basis of reservation and as the above writ petitions raise common legal questions, all the petitions are taken up together and are disposed off by this common order.

(2.) Reliefs sought for in the various writ petitions are as follows:

(3.) BRIEF FACTS:

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B. GURUMURTHY Vs. STATE OF KARNATAKA

Referred Judgements :-

JUDGEMENT

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