C SHARADA Vs. KARNATAKA INDUSTRIAL AREA DEVELOPMENT BOARD

JUDGEMENT

(1.) The Selection of respondents 3 and 4 as Assistant Secretary and Superintendent, respectively in the establishment of the first respondent by placing them above the petitioner in select list is challenged in this petition.

(2.) Undisputedly the petitioner was senior to respondents in the cadre of Assistants from which cadre promotions were made to the cadre of Assistant Secretary/Superintendent. The Board in its resolution dated 20-11-1980 resolved to abolish the post of Secretary and in its place to appoint, one Assistant Secretary in the pay scale of Rs.750- 1525 and two superintendents in the pay scale of Rs. 660-1300. It was also resolved! to fill up these posts on seniority-cum-merit basis. For the purpose of assessment of merit, a screening Committee was constituted and the Board accepted the recommendation of the Screening Committee in toto. The Screening Committee ranked 3rd and 4th respondents and petitioner at Sl.Nos. 1, 2 & 3 respectively.

(3.) The recommendations of the Screening Committee which has been approved by the Board read thus : "Considering all the aspects such as Seniority, Qualification, previous experience, present working capacity, and official records such as personal files, personal registers and confidential reports, performance during the interview of each of the Assistants and Junior Engineers, it is recommended that the promotion of the officials may be considered in the following gradation :