P V MUNAVALLI Vs. STATE OF MYSORE

JUDGEMENT

(1.) The petitioner, who is Lay Secretary Grade II, working in the Medical College, Bellary, has, in this Writ Petition preferred under Article 226 of the Constitution, challenged the order made by the Director of Medical Services in Mysore, Bangalore (Respondent 2), dated 18th January 1965. relieving him from the post of Grade I Lay Secretary, in which post he had been placed, consequent on the order of the Government in letter No. PLM 14 MSM 64, dated 25th July 1964, to wait for one year to get his further promotion.

(2.) The relevant facts material for the decision of the case briefly stated, are:

(3.) B. H. Tejramsingh, referred to in the above memo, is respondent No. 4 in the above writ petition On the same day, respondent 2 issued another memorandum posting respondents 3 and 4 as Lay Secretaries, Grade I on their own pay scales, pending receipt of Government Orders regarding their regular promotions, and they were posted to the Medical College, Bellary, and Wonlock Hospital Mangalore, South Kanara respectively.