SHIVANNA Vs. COMMAND AREA DEVELOPMENT AUTHORITY MYSORE

JUDGEMENT

(1.) THOUGH the matter has come up for orders on the application for vacating the interim order of stay granted by this Court on 26-7-2006, with the consent of learned counsel for the parties, the matter is taken up for disposal and disposed of as. under.

(2.) WRIT petition by a person who had been initially absorbed as a first Division Assistant in the services of the respondent No. 1 - Command Area Development Authority. The absorption of the petitioner was along with 78 other similar employees who it appears were earlier either Government servants or came from elsewhere in terms of a resolution passed by the respondent No. 1 - employer purporting to act under rule 9 of the Karnataka Command Area Development Authority (Cadre recruitment Rules) 1987.

(3.) THE grievance of the petitioner is that the petitioner after such absorption, while had been given a promotion in terms of another office order dated 31-7-1997 promoting him to the post of Office Superintendent along with others indicating that the promotion of the petitioner was in terms of the roster provision and the post having been reserved in favour of persons belonging to scheduled caste community at that time which has been unjustly and illegally cancelled in terms of the subsequent order dated 13-6-2006 (copy at annexure -Q) passed by the employer and that is questioned in this writ petition.