STATE OF KARNATAKA Vs. T CHANDRASHEKHAR

JUDGEMENT

(1.) AS common questions of law and facts are involved, these writ petitions were heard together and are disposed off by this common order.

(2.) THE applicants in O. A. Nos. 3180 to 3183 of 1997 who were working as F. D. As in the directorate of India Systems of Medicine and Homeopathy moved the Karnataka Administrative tribunal, Bangalore ('the Tribunal' for short), with a prayer to quash the inter se ranking in their cadre and further, praying for a direction to prepare a fresh seniority list after reviewing the promotion to the next higher cadre of Superintendent. The Tribunal allowed these applications in part. Being aggrieved the Department has filed W. P. Nos. 43433 to 43436 of 2002 and the applicant in O. A. No. 3182 of 1997 has filed W. P. No. 19699 of 2003. The applicant in O. A. No. 1856 of 1996, Head Accountant in Sub-Treasury Office, Udupi, filed the application before the Tribunal with a prayer to prepare a fresh gradation list and place him above the third respondent. The said application was allowed by the Tribunal. Being aggrieved, the State and the Department have come up in W. P. No. 24384 of 2002.

(3.) FOR the sake of convenience the parties are referred to in the course of this order as 'applicants' and the 'department'.