PUNDARIKA MURTHY Vs. COMMISSIONER

JUDGEMENT

(1.) This intra court appeal has been filed against the order dtd. 11/11/2021 passed by the learned Single Judge, by which, the writ petition preferred by respondent nos.2 & 3 has been allowed and the notification dtd. 3/5/2013/6/5/2013 and the endorsement dtd. 21/7/2017 has been quashed.

(2.) Facts giving rise to the filing of this appeal briefly stated are, that respondent nos.2 & 3 were working as First Division Assistants (FDAs) in the Karnataka Slum Development Board (for short, 'the Board'). The final seniority list of the cadre of FDAs was published vide Office Memorandum dtd. 29/5/2013, by which, respondent nos.2 to 8 were promoted as Office Superintendents. The request of respondent nos.2 & 3 for revision of seniority list was rejected vide endorsement dtd. 21/7/2017. The aforesaid orders were challenged in the writ petition.

(3.) The learned Single Judge by order dtd. 11/11/2021 has quashed the endorsement dtd. 21/7/2017 and a direction has been issued to consider the case of respondent nos.2 & 3 as well as the appellants for promotion to the post of Office Superintendents based on the ranking to be assigned in the manner directed by the learned Single Judge from the date on which the appellants were promoted to the cadre of FDA with all consequential benefits.