LAWS(KAR)-2015-11-303

R R INAMDAR Vs. STATE OF KARNATAKA

Decided On November 17, 2015
R R Inamdar Appellant
V/S
STATE OF KARNATAKA Respondents

JUDGEMENT

(1.) This writ appeal is directed against the order in W.P.No.63315/2009 dated 1.10.2015 whereby the learned Single Judge has allowed the writ petition and directed respondent Nos.1 to 4 to consider the case of respondent No.5 for promotion to the post of English Lecturer in Sri Jagadguru Annadaneshwari College with all consequential benefits attached to the said post.

(2.) Respondent No.5 was appointed as a teacher in English in Sri Jagadguru Annadaneshwari High School on 2.11.1988. The appellant was appointed as a teacher in English on 1.12.1990. It is obvious that the appellant was junior to respondent No.5. One Sri C.C.Prabhugoudar was holding the only post of English Lecturer in the college in question. He retired on 31.3.2002 on attaining the age of superannuation. The appellant was promoted to the said post. The grievance of respondent No.5 was that the appellant had been promoted to the said post overlooking his seniority and that the post in question being a single post, there could be no reservation in respect of the same. He was unsuccessful in seeking redressal before the authorities concerned. Therefore, he filed the aforesaid writ petition challenging the promotion of the appellant herein.

(3.) As noticed above, the learned Single Judge has quashed the orders passed by the authorities concerned and directed respondent Nos.1 to 4 to consider the case of the 5th respondent for promotion to the post in question.