LAWS(KAR)-2015-3-481

M SEETHARAMA Vs. KUVEMPU UNIVERSITY

Decided On March 06, 2015
M Seetharama Appellant
V/S
KUVEMPU UNIVERSITY Respondents

JUDGEMENT

(1.) THE petitioner is working as Superintendent in the first respondent Kuvempu University whereas the second respondent is working as Assistant Registrar, Sahyadhri Arts and Commerce College, Shivamogga. The respondent No.2 among others were promoted to the cadre of Assistant Registrar in the pay scale of Rs.28100 Rs.50100. The petitioner aggrieved by the order of the second respondent's promotion dated 30.11.2012 and denial of promotion to him filed the above writ petition.

(2.) SERVICE particulars of the petitioner and respondent No.2 are as follows: -

(3.) THE petitioner's counsel submitted that both petitioner and second respondent were in different cadre till they were promoted to the post of Senior Assistant. On 18.9.1995 both of them were promoted as Senior Assistants from FDA and Stenographer cadre in the ratio of 5:2 stipulated by the Regulation for the purpose of filling up of the post of Senior Assistants. Even in the cadre of Superintendent both of them were promoted on 13.5.1997.