SURANNA S B Vs. STATE OF MYSORE

JUDGEMENT

(1.) The petitioner before us was appointed as a stenographer in the Judicial Department of the former State of Mysore in the year 1936. Thereafter he worked in various other departments of the State on deputation, and eventually on 3 July, 1957 which is the relevant date he was a stenographer in the Mysore Government Secretariat.

(2.) On 28 May, 1957, a letter was addressed by Secretary to the Mysore Public Service Commission to the Chief Secretary of the State Government requesting the Government to make available the services of the petitioner for appointment as a personal clerk of the Chairman of the Public Service Commission in place of a certain Sri Narasimayya who was then holding that post. On that communication an order was passed by the Government on 1 July, 1957 placing at the disposal of the Commission the services of the petitioner in place of Sri Narasimayya. That order stated that Sri Narasimayya should work in exchange in the Secretariat and that the petitioner would be entitled to draw the pay in the parent department and the duty allowance attached to the post.

(3.) On 19 May, 1958, the Public Service Commission confirmed the petitioner as grade I stenographer in the office of the Public Service Commission with effect from 24 December, 1957. The relevant part of the order by which he was so confirmed reads : "S. B. Suranna, Grade I stenographer, Mysore Government Secretariat, on other duty as personal clerk to Chairman, Public Service Commission, is confirmed in this office as grade I stenographer with effect from 24 December, 1957 in the post sanctioned in Government Order No. GAD (S-1) 78 SPN 57, dated 24 December, 1957."