B. PRABHAKAR S/O. BYACHAPPA WORKING AS ASSISTANT ENGINEER DASARAHALLI RANGE AND OTHERS Vs. THE STATE OF KARNATAKA DEPT. OF URBAN DEVELOPMENT REP. BY ITS PRINCIPAL SECRETARY AND THE COMMISSIONER BRUHAT BANGALORE MAHANAGAR PALIKE

JUDGEMENT

(1.) IN these writ petitions the petitioners have prayed for a writ of mandamus directing the respondents to consider their representation dated 10.02.2010 as per Annexure R requesting the respondents to absorb/merge, prepare a gradation list of petitioners and BBMP employees. Learned Counsel for the second respondent - BBMP submits that on 31.10.2009 the Government has taken a decision to absorb, merge and prepare a gradation list as requested by the petitioners herein. The decision of the Government dated 31.10.2009 is now stayed by this Court in W.P. Nos. 1352 -1353/2010. In the circumstances the writ petitions are hereby disposed off directing the respondents to consider the claim of petitioners at Annexure R after disposal of W.P. Nos. 1352 -1353/2010 or vacation of the interim order in W.P. Nos. 1352 -1353/2010. Further liberty is reserved to the petitioners to renew their claim after disposal of W.P. Nos. 1352 -1353/20 10.