C SHIVAKUMAR Vs. KARNATAKA STATE ROAD

JUDGEMENT

(1.) The short grievance of the petitioners is against the ranking assigned to them in the Seniority List dated 31.12.2005 as published vide Notification dated 07.02.2008 at Annexure-S showing them junior to the private respondent Nos. 20 and 30 respectively. Therefore, they have filed this writ petition seeking a Writ of Certiorari for quashing the said Notification to that extent and for a Writ of Mandamus to assign to them the ranking above the said private respondents; they complain that for undertaking this exercise, they made a representation dated 31.01.2008 a copy whereof is at Annexure-T.

(2.) After service of notice the respondents having entered appearance through their counsel, resist the writ petition by filing a Statement of Objections dated 16.04.2008.

(3.) Having heard the learned counsel for the parties and having perused the petition papers, this Court is of a considered opinion that some reprieve needs to be granted to the petitioners as under, because: