SATHISH CHANDRAN S Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The essential grievance of the petitioner is against the denial of promotion from the post of Assistant Task Force Commander ('ATFC' hereafter) to that of Task Force Commander, Grade - II ('TFC' hereafter), in terms of Rule 29 of Karnataka Land Army Corporation Cadre and Recruitment Rules, 1996, w.e.f. the dated the third respondent i.e, his immediate was promoted. After service of notice, the respondents having entered appearance through their counsel resist the writ petition.

(2.) BRIEF FACTS OF THE CASE:

(3.) The respondents resist the writ petition contending that the promotions granted long ago if set aside would cause heart burn to the employees so promoted and therefore the Apex Court in the case of UOI VS. CHAMAN RANA, AIR 2018 SC 1478 has discouraged belated challenge; petition falling within such a rule, needs to be dismissed; per contra, petitioner retorts that he was not in the know of promotion at all inasmuch as, even in the Final Seniority List dated 05.04.3012, the third respondent was not described as the promotee - TFC at all; the learned counsel for the respondent-Management at this stage places on record an Office Memorandum dated 19.07.2019 whereby the promotion has been accorded to petitioner as well as TFC, GR-II in the admissible pay scale of Rs.43,100 - 83,900/- and therefore, contends that the petition has become infructuous;