V. SHILPA Vs. CHAIRMAN BANGALORE WATER SUPPLY AND SEWERAGE BOARD

JUDGEMENT

(1.) HEARD learned counsel for the parties.

(2.) THE respondent -Chief Administrative Officer, Bangalore Water Supply and Sewerage Board (for short "the Board") had invited applications for filling up 78 vacant posts in the cadre of Assistant Engineer (Civil) by direct recruitment. It is not in dispute that applications were also invited for filling up vacant posts by direct recruitment in the cadre of Junior Assistant Engineer (Electrical) and Assistant Engineer (Computer Science) etc. In the present writ petitions we are concern with cadre of Assistant Engineer (Civil). After selection, first selection list was prepared by the Board in which names of the petitioners only were figuring. In other words, in the first selection list, names of respondent Nos. 3 to 11 did not find place.

(3.) MR . S.B. Mukkannappa, learned counsel for the petitioners, at the outset, submitted that the petitioners were appointed almost a year before the appointments of respondents and therefore, they ought to have been placed above the respondents in the final list of seniority on the basis of their date of appointment. Then, he invited my attention to Annexure -H dated 16.9.2011 which is the marginal candidate list and submitted that at the bottom of the said list it was made clear that seniority of the candidates is based on the marks scored in the selection and is applicable from the date of the order.