Somnath Iyer, J. - (1.)In these 40 Writ Petitions in which we heard arguments with respect to each of the writ petitions on the basis of its own facts and pleadings, we find it possible to pronounce a common order and we accordingly do so.
(2.)These 40 writ petitions concern two final inter-State seniority lists made by the Central Government under the provisions of Section 115 of the States Reorganisation Act in respect of the post of an Inspector and a junior Inspector of Co-operative Societies in the new State of Mysore which came into being on November 1, 1956 the Department of Co-operation in which there was a concourse of civil services from five different areas of which the new State was composed. These lists rested principally upon equations made by the Central Government on the advice tendered by the Advisory Committee of which Section 115(5) of the States Reorganisation Act speaks.
(3.)The list pertaining to the post of an Inspector integrated twenty-one species of posts. Sixteen of them were of the then State of Bombay, the holders of which were allotted to the new State of Mysore one, of the then State of Hyderabad, two, of the State of Madras, one, of the State of Coorg and one more, of the former State of Mysore. These posts were considered to be equivalent posts.
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