DANANJAYA KRISHNA B. K. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner claims that he was appointed as a First Division Assistant in the 4th respondent - Institution and thereafter, he was promoted to the next higher cadre i.e., as a Librarian.

(2.) He contended that he had also reported to duty and was working as a librarian as per the order of promotion passed in his favour. He further contended that the Management of the Institution had sent a proposal of his promotion, but the same was rejected as per Annexure-M. It was also contended that the said order of rejection is bereft of any reason and therefore, it is liable to be quashed.

(3.) Annexure-M, by which petitioner's promotion was rejected, reads as follows: <IMG>JUDGEMENT_612_LAWS(KAR)8_2023_1.jpg</IMG>