IMAMSAB Vs. STATE OF KARNATAKA AND OTHERS

JUDGEMENT

(1.) This is the second round of litigation. Petitioner had earlier approached this Court in WP No.65574/2010. He was aggrieved by denial of promotion to the post of First Division Revenue Inspector.

(2.) The Director of Municipal Administration passed an order dated 18.11.2009, thereby approving promotion of some of the Bill Collectors in Haveri District as First Division Revenue Inspectors. According to petitioner, though, he was eligible and qualified for being considered for promotion his case had not been considered and was indeed overlooked on the ground that his service as daily rated employee had not been regularised. It is, in this background, the matter was examined by this Court in the earlier writ petition after hearing both sides.

(3.) In paragraph Nos.3 to 5 of the order dated 14.09.2010 this Court has observed as under: