TULASI RAM. C. Vs. BRUHAT BENGALURU MAHANAGARA PALIKE

JUDGEMENT

(1.) The petitioners are before this Court praying for a writ of mandamus directing the respondent Nos. 1 and 2 to consider the representation of the petitioners dated 02.02.2018 vide Annexure C5 and direct the respondent No. 1 and 2 to dispose off or to execute sale deed of the Quarters bearing No. 20/3, M. M. Road, Cox Town, Bangalore and Quarters bearing No. 20/2, M. M. Road, Cox Town, Bangalore in favour of the petitioner Nos. 1 and 2 respectively.

(2.) Heard the learned counsel for the petitioners and learned counsel for the respondents 1 and 2 and learned Government Advocate for respondent No. 3 through Video Conference.

(3.) The brief facts of the case are that the petitioners 1 and 2 claim that they are employees of respondent Nos. 1 and 2 - Bruhat Bengaluru Mahanagara Palike ( for short 'BBMP' ). The petitioner no. 1 joined the services of respondent No. 1 as 2nd Grade Accountant and the petitioner no. 2 joined the service of the respondent No. 1 as driver. They made an application dated 27.12.1988 to the respondent No. 1 seeking allotment of quarters. In pursuance to their applications, the petitioner no. 1 was allotted Quarters bearing No. 20/3, M. M. Road, Cox Town, Bangalore vide O. M. dated 16.01.1989 of respondent No. 1 and petitioner No. 2 was allotted Quarters bearing No. 20/2, M. M. Road, Cox Town, Bangalore vide O. M. dated 18.05.1999 of respondent No. 1, respectively.