RAMASANJEEVAYYA K R Vs. STATE OF MYSORE

JUDGEMENT

(1.) An order made by Government on 6 June, 1964 repatriating the petitioner to the Secretariat from the Department of Civil Supplies, is the subject-matter of challenge in this writ petition.

(2.) The first occasion on which the petitioner was appointed as a second division clerk in the Secretariat was on 8 September, 1953, and by an order made on 12 March, 1958 he was appointed as an assistant inspector of Civil Supplies in the grade Rs. 75 rising to Rs. 180. The Government Pleader says that this was not an appointment but amounted to a deputation and it is just now not necessary to advert to that controversy.

(3.) On 17 May, 1961 the petitioner's name was included in the provisional inter-State seniority list in the Department of Civil Supplies.