(1.) IN Writ Petitions 42622 of 1982, 42149 to 42152 of 1982; and 11983/83, Final Gradation List of Assistants in the Karnataka Government Secretariat published as on 1 -1 -1980, is challenged.
(2.) HOWEVER , in W.P. 11983/83, the petitioners have sought for amendment of the petition, so as to have the Final Gradation List of the aforesaid Assistants prepared as on 1 -1 -1986 quashed The amendment sought for by them has been allowed and necessary parties have also been impleaded. Sri G.S Visweswara, learned Counsel for petitioners in W.Ps. 14089 and 14090 of 1986 in which the final gradation list of the aforesaid Assistants published as an 1 -1 -1986 is challenged, appears for the additional respondents impleaded in W.P. 11983 of 1983, The petitioners in W. Ps, 14089 and 14090 of 1986 and 11983/83 belong to the category of Direct Recruits; whereas the petitioners in other Writ Petitions belong to the category of promotees.
(3.) HAVING regard to the contentions urged on both sides, the following points arise for consideration :
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