K DASAPPA HALI GOWDA, PETITIONER Vs. STATE OF MYSORE AND OTHERS
LAWS(KAR)-1969-4-9
HIGH COURT OF KARNATAKA
Decided on April 10,1969

K Dasappa Hali Gowda, Petitioner Appellant
VERSUS
State Of Mysore And Others Respondents

JUDGEMENT

- (1.)The ptitioner was a permanent Assistant Controller in the State Accounts Department, and after his promotion as officiating Deputy Controller he was working between the years 1952-56 as Deputy Controller of Food Supplies and then as Deputy General Manager of the Mysore Government Road Transport Department. In the year 1961 he was appointed as the Director of Social Welfare.
(2.)On April 19, 1962, by an order made by the Government he was transferred to the Revenue Department "in view of his experience both in the executive and administrative line". That transfer was made on condition that he should get his seniority among Assistant Commissioners from the date on which he was appointed as Assistant Controller in the State Accounts Department.
(3.)It is undisputed that Assistant Controllers in the Accounts Department and the Assistant Commissioners in the Revenue Department hold equivalent posts, and that was the reason why the Government order stated that the seniority should be determined on the basis of the date on which the petitioner was appointed as an Assistant Controller in the Accounts Department. Accordingly, by an order made by Government on 26/27th February 1965, the petitioner was assigned a rank which was higher than that assigned to a certain Lingiah and below the rank assigned to Vasudeva Rao in the gradation list of Assistant Commissioners in the Revenue Department.
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