SHAILA CHIKKAGOWDRA, Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard the learned counsel for the petitioner and the learned counsel for the respondents.

(2.) The petitioner is before the court being aggrieved by the order granting promotion to the respondent No.4 as the same is contrary to the seniority list published vide Annexure-V to the writ petition. The impugned order is annexed as Annexure-Q to the writ petition dated 06.08.2012 whereby, the 2nd respondent has published the list of teaching staff who have been accorded promotions and the name of the 4th respondent is found at serial No.1 and it describes the 4th respondent as In-charge Associate Professor of Obstetrics and Gynaecology.

(3.) The brief facts necessary for disposal of the above petition are as under: