H.MAHADEVAMMA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) In this writ petition, the petitioners are assailing the endorsement dated 13/21/8/2021 and final seniority list dated 23/26/8/2021 as per Annexures-U & V respectively.

(2.) Heard the learned counsel appearing for the parties.

(3.) It is contended by the petitioners that, the Government has issued a notification dtd. 15/3/2017, whereby the employees were appointed on the basis of compassionate grounds in Zilla Panchayat and an order to enable them to get the pensionary benefits, DCRG etc., Petitioners have been regularised subsequently. It is further argued that the State Government has finalised the cadre and recruitment Rules and published the final notification of the Rules called as the Karnataka Civil Services (Panchayat Raj Division) (Cadre and Recruitment) Rules, 2020 (Annexure-M). It is contended by learned counsel for the petitioners that the petitioners came to know about publishing of the provisional seniority list and names of the petitioners have not been considered by the respondent-Panchayat in the final seniority list and accordingly, they made a representation to the Commissioner, Panchayat Raj Department on 5/8/2021 and same is rejected by the respondent-Panchayat. Being aggrieved by the same, the petitioners have presented this writ petition.