STATE OF KARNATAKA Vs. K VASUDEVA MAYYA

JUDGEMENT

(1.) These appeals by special leave, of the State of Karnataka are directed against a common order of the KarnatakaAdministrative Tribunal ( "the KAT" made on September 3, 1990 in Review Applications Nos. 204 and 220 of 1989.

(2.) K.Vasudeva Mayya' respondent I was a Govt. servant belonging to the cadre of KAS. Group-A (Junior Scale.) He was working as Secretary, Karnataka Housing Board on 31-7-1984, when hw was ordered to retire on attaining the superannuation age of 55 years. However, he was re-employed by the State Government on contract basis w.e.f. 1-8-1994. Subject to the conditions of service contained in R. 313(b) of the Karnataka Civil Services Rules, 1957 ( "the KCS Rules," as Secretary to the Chairman, Karnataka State Sports Council, for the period conterminous with that of the Chairman.

(3.) A.H. Someshwar, respondent 2, who belonged to the Karanataka State Secretarial Service, was ordered to retire on 31-3-1984 on attaining the superannuation age of 55 years, while he was working as Joint Secretary to Government. However, he was re-employed by the State Government on contract basis w.e.f. 1-4-1984 subject to the conditions of service in R. 313(b) of the KCS Rules, as Secretary, Dr. Sangini Mahishi Committee, for the period conterminous with that of the Committee.