PUTTAPPA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner was appointed as a attender and posted to the respondent No.5 Grama Panchayath, by order dated 26.06.1997. The petitioner is before this Court questioning the promotion granted to respondent No.6 by the impugned order dated 08.03.2016.

(2.) Learned counsel for the petitioner submits that the petitioner is senior to respondent No.6, in terms of the seniority list prepared by the respondent No.5 Gram Panchayth, which is produced at Annexure-B. Learned counsel for the petitioner submits that according to the seniority list, the petitioner herein is placed at Sl.No.1 with his date of entry into service being shown as 29.11.1995. The respondent No.6 is at Sl.No.4 in the seniority list and his date of entry into service as waterman is 02.01.2001.

(3.) Learned counsel for the petitioner draws the attention of this Court to the Government order dated 10.09.2014 which is the guidelines for appointment and promotion of the staff of the gram panchayath. It is pointed out from the Government Order where only one post of the category of Bill Collector is vacant, the same has to be filled up by way of promotion of eligible candidates of gram panchayath. Further, it is provided therein that the promotion to the post of Bill Collector shall be from the persons who are holding the post of water man/pump mechanic/attender, in that order, who have continuously served for a period of five years, having good conduct and in terms of the seniority. It is therefore, contended by the learned counsel for the petitioner that the petitioner herein is the senior-most according to the seniority list.