STATE OF KARNATAKA Vs. G.N.MRUTHYUNJAYA

JUDGEMENT

(1.) This writ petition is directed against order dated 24.01.2018 passed by the Karnataka State Administrative Tribunal, Bengaluru ('Tribunal', for short) in A.Nos.520/2010 and 467/2011, whereby the Tribunal has allowed the applications filed by the applicant.

(2.) For the sake of convenience, parties are referred to as per their ranking before the Tribunal.

(3.) Brief facts of the case are that applicant was appointed as a Stenographer on 18.01.1989 in the Department of Directorate of Youth Services and Sports, Government of Karnataka. Subsequently, applicant had passed Subordinate Accounts Services Rules Examinations and he submitted a representation dated 02.01.1996 to the first respondent requesting for promotion to the post of Accounts Superintendent. Pursuant to the same, first respondent wrote a letter dated 23.02.1996 to the second respondent to take necessary action for amendment of Cadre and Recruitment Rules since the Government had a policy decision to provide equal opportunity to First Division Assistants and Stenographers for promotion and to promote the applicant to the cadre of Accounts Superintendent. Pursuant to that letter, second respondent by order dated 06.04.1996 placed the applicant in independent charge of the post of Accounts Superintendent under Rule 32 of Karnataka Civil Services Rules ('KCSRs' for short) while repatriating the services of one Sri G.Kumara Swamy, who was discharging his duties as Accounts Superintendent, to his parent department. Subsequently, by Official Memorandum dated 20.06.1996, second respondent, on recording satisfaction of the services of the applicant appointed the applicant against a vacant post of Accounts Superintendent in the pay-scale of Rs.1720-3300. Thereafter, on 02.09.1996, applicant's pay was fixed under Rule 42-B of KCSRs.