MR. CHELUVARAJ C.C. Vs. KARNATAKA STATE ROAD TRANSPORT CORPORATION, REP. BY ITS CHAIRMAN & MANAGING DIRECTOR AND THE GENERAL MANAGER (PERSONNEL)

JUDGEMENT

(1.) IN this writ petition under Article 226 of the Constitution of India, the petitioner has called in question, the endorsement dated 5.3.2013, issued by the second respondent vide Annexure -'K'. By the impugned endorsement at Annexure -'K', the petitioner has been informed that his request for promotion with effect from 23.3.2001 has been rejected and the promotion given to him w.e.f. 15.11.2003 has been cancelled and the order dated 27.3.2008 has been confirmed.

(2.) AGGRIEVED by that, the petitioner has filed this writ petition. Briefly stated the facts are:

(3.) THE learned counsel for the petitioner contended that the impugned endorsement at annexure -'K' cannot be sustained in law. He also submitted that without giving any opportunity to the petitioner his request for promotion with effect from 23.3.2011 has been rejected and the promotion given to the petitioner vide order dated 30.1.2012 has been cancelled and therefore, the impugned endorsement cannot be sustained in law as it is in violation of the principles of natural justice.