AIR 1987 SUPREME COURT 287 ::1987 LAB. I. C. 420 ::1986 4 Supreme 118 ::1987 (1) CurLR 5 ::1987 (1) UJ (SC) 293 ::(1986) 53 FacLR 745 ::1986 (4) SCC 624 ::(1986) 3 SCJ 684 ::1986 (1) ATC 763 ::(1986) 4 Supreme 118 ::(1986) 2 Kant LJ 447 ::(1986) JT 752 (SC)

Supreme Court Of India

(From : Karnataka)

Hon'ble Judge(s): R. S. Pathak, Sabyasachi Mukharji, S. Natarajan , JJJ

(A) Karnataka State Civil Services (Regulation of Promotion, Pay and Pension) Act (11 of 1974) , S.3, S.4— Seniority - Determination - Three incumbents in posts of Assitant Inspector of Labour of Madras State transferred to State of Mysore on reorganisation - Promotion of such persons subsequently - Appointments of Local candidates in vacancies caused by promotion - Appellant appointed temporarily in 1960 to one of three posts - Appellant's Services regularised in 1967 as Labour Inspector and he was promoted in 1982 as Senior Labour Inspector -Claim for fixation of seniority along with Officers transferred from Madras by appellant - Held, on facts not maintainable. States Reorganisation Act (37 of 1956) , S.115— In the instant case when the New State of Mysore came into existence following the @page-SC288 reorganisation of States, three incumbents in the posts of Assistant Inspector of Labour of Madras area came to be allotted along with their posts to the State of Mysore. They had been regularly appointed by the State of Madras. During the year 1958-59 those three allottees were promoted to higher posts by virtue of their seniority. The Government of Mysore made arrangements for filling up the posts with local candidates by calling for names from the local Employment Exchange and issuing orders of temporary appoi....