The principal challenge in this batch of cases is to the validity of theKarnataka Extension of Consequential Seniority to Government ServantsPromoted on the Basis of Reservation to the Posts in ... the Civil Services of theState Act The enactment provides among other things for consequentialseniority to persons belonging to the Scheduled Castes and Scheduled Tribes promoted under the reservation policy of the State of Karnataka The law protectsconsequential seniority from April