BHAGWANTHA RAO GOVINDA RAO Vs. STATE OF MYSORE

JUDGEMENT

(1.) On July 5, 1966, Government made an order that the promotions which have been made irregularly on the basis of the provisional Inter State Seniority List which stands superseded by the final Inter State Seniority List should be reviewed. The consequence on one such review was that the petitioner who was an Assistant Director of Public Instruction in the office of the Director of Public Instruction was reverted from that post which was a class II post to a Class III post. It is this reversion which is challenged in this writ petition.

(2.) It is contended by Mr. Jagannatha Shetty appearing for the petitioner that the misconception which was responsible for the impugned reversion was an erroneous belief that there was a promotion of the petitioner to the post from which he is now reverted, and that that promotion was an irregular promotion which could be reviewed in the context of the final Inter State Seniority List prepared by the Government of India.

(3.) It appears to us that this submission made by Mr. Shetty is unanswerable. By an order made by Govt. on July 6/14, 1959, sanction was accorded to the creation of the post of a Special Officer for Hindi for the State in Grade Rs. 200-20-400. The creation of this post became necessary, as stated in the Government Order, by reason of the fact that expansion of Hindi Education and its growing importance made it necessary for Government to have a Special Officer for Hindi Education with the necessary staff so that be could supervise the work of the Hindi organisation and the like. The Government order specified qualifications for the post and it stated that the appointee should be a graduate and should be a graduate and should be the holder of M. A. or B. A. (Hons) degree in Hindi and that he should be B.Ed. or B. T., and, besides possessing experience in the teaching of Hindi, he should also have a good knowledge of Kannada.