M P JAYASHANKAR Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) THE petitioner has sought for a writ in the nature of mandamus restraining the 3rd respondent-Karnataka Industrial Areas Development Board (hereinafter referred to as 'the board') from filling up the post of Development Officer, treating the said post as a backlog vacancy and for a further direction to fill up the said post in accordance with the provisions of the Karnataka Industrial Areas Development Board Cadre and Recruitment Regulations (hereinafter referred to as 'the Regulations') and for other reliefs.

(2.) THE petitioner joined the services in the Board on 10-2-1982 as Assistant Engineer. Thereafter, the petitioner, Sri M. Ramakrishnappa and the 4th respondent were selected and promoted as Deputy Development Officers in the pay scale of Rs. 2,200-4,070 by an order dated 19th October, 1989. In the select list the petitioner is at serial No. 1, whereas the 4th respondent is at Sl. No. 3. Consequent on the promotion, the petitioner and respondent 4 reported for duty on 20-10-1989 and 16-11-1989 respectively. The appointment of the petitioner and respondent 4 on promotion was confirmed by the Board on completion of their probationary period satisfactorily.

(3.) AS per the Regulations the next promotional post is that of Development Officer. The method of recruitment to the Development Officer as per the Regulations is as follows.