DHANALAKSHMI S K Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) These writ petitions are directed against the order dated 23.01.2012 passed in Application No.5167/2009 by the Karnataka Administrative Tribunal (hereinafter referred to as 'Tribunal') whereby the Tribunal has allowed the application filed by respondent No.6 and directed as under:-

(2.) Heard Sri. M.R. Rajgopal, learned counsel appearing for the petitioners, Sri. H.T. Narendra Prasad, learned AGA appearing for respondent Nos.1 to 5 and Sri. B.B. Bajentri, learned counsel appearing for the contesting private respondent No.6 and also perused the impugned order passed by the Tribunal.

(3.) Sri. M.R. Rajgopal, learned counsel appearing for the petitioners submits, petitioners having been appointed as stenographers earlier to respondent No.6, they are seniors to her in the cadre of stenographer. As there are no rules regulating the deputation of stenographers to work in the cadre of FDA for a period of not less than one year which is one of the qualifications to become eligible for promotion to the next higher cadre of superintendent, respondent No.6 was deputed to work in the cadre of FDA from her division earlier to the petitioners to acquire the requisite qualification and promoted to the cadre of superintendent earlier to the petitioners.