S RAVINDRA REDDY Vs. GULBARGA UNIVERSITY

JUDGEMENT

(1.) THE petitioners in W. Ps. 12525 and 12526 of 1992 have sought for quashing of the order dated 30/31-3-1992 passed by respondent 1 (Annexure-D) promoting respondents 2 to 7 to the post of Assistant Office superintendent and also have sought for striking down Item 8 in the schedule to the Statutes governing the Cadre and Recruitment Rules of non-teaching employees and for other reliefs.

(2.) THE petitioners in W. Ps. 37606 and 37607 of 1995 have sought for a direction directing respondents 1 and 2 to consider the case of the petitioners for retrospective promotion to the cadre of Assistant Office superintendents with effect from 13-4-1986 and 20-4-1986 respectively or from the date when vacancy became available and further to review the promotions by considering their case for the post of Office Superintendents in the promotion quota from the date of their eligibility and to give all consequential benefits including monetary benefits.

(3.) THE petitioners in W. Ps. 12525 and 12526 of 1992 joined the service of the 1st respondent-Gulbarga University as First Division Clerks in the year 1981. Respondents 2 to 7 also joined the services of the 1st respondent as Stenographers in the year 1981. Respondents 2 to 7 were appointed as Stenographers earlier to the appointment of the petitioners as VDC. The petitioners in W. Ps. 37606 and 37607 of 1995 are respondents 4 and 5 in W. Ps. 12525 and 12526 of 1992.