B T RAMEGOWDA Vs. KARNATAKA SLUM CLEARANCE BOARD

JUDGEMENT

(1.) HEARD Sri S.V. Narasimhan, learned Advocate appearing for petitioner and Sri N Manohar, learned Advocate appearing for respondent -1, Sri Karthikeyan B.S.Iyer, Advocate appearing on behalf of Satyanarayana P Hagade, for respondents -2 to 4. Fifth respondent is served and unrepresented.

(2.) PETITIONER is seeking for quashing of the notification dated 25.03.2008 Annexure -F insofar as it relates to the ranking assigned to the petitioner vis - -vis respondents 2 to 5 and as a consequence of the same, to quash the seniority list and directing the first respondent to assign higher ranking to the petitioner above respondents 2 to 5 and treat him as senior in the cadre of Second Division Assistant (for short 'SDA').

(3.) PETITIONER was initially appointed as a Literate Assistant on daily wages on 04.01.1985. Respondents -2 to 5 were appointed regularly as Group -D employees during the year 1979. Thereafter respondents -2 to 5 were promoted as SDAs on 27.09.1989, 25.11.1992, 25.11.1992 and 08.12.1994 respectively. The services of the petitioner has been regularised by the first respondent and was appointed against a supernumerary post by order dated 11.06.1996 vide Annexure -C. Petitioner's service has been absorbed to the post of SDA by order dated 10.07.2003 against clear vacancy or in other words, against direct recruitment vacancy vide order dated 10.07.2003 Annexure -R1.