SUNIL KUMAR T.H. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner has called in question the Karnataka Industrial Areas Development Board (Cadre and Recruitment) Regulations 2019 as being unconstitutional. He has also sought for quashing the order bearing No.KaKaiPraAMam/ASEC 80 (B)/8932/94-95 dtd. 25/11/1994 by which, the respondent No.3 was appointed as a Junior Engineer. He has also sought for quashing of the Departmental Promotion Committee (DPC) proceedings dtd. 7/12/2024 insofar as it relates to recommending the promotion of respondent No.3 as Superintending Engineer.

(2.) When the petition was filed, the petitioner sought the following reliefs:

(3.) The petitioner contended that he completed his bachelor degree in Civil Engineering and was directly appointed as Assistant Engineer (Civil) by respondent No.2 vide order dtd. 31/10/2012. The probation of the petitioner was declared vide Official memorandum dtd. 2/1/2014. He was promoted as Assistant Executive Engineer (Civil) in terms of notification dtd. 17/8/2018. He was later promoted as Executive Engineer vide notification dtd. 22/2/2023.