S A RAHAMAN Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Petitioners have called in question Annexures-N and O.

(2.) Petitioners allege that they are all retired employees of the Town Municipal Council, Bellary and they are governed by Karnataka Municipalities (Conditions of Service) Rules, 1987 and Karnataka Municipalities Act, 1964. It is also stated that they are governed by the Karnataka Civil Services Rules.

(3.) Learned Additional Government Advocate submits that, from the year 1987 onwards, the Karnataka Civil Services Rules have been made applicable to the employees of the Municipality.