K S NANJEGOWDA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Regard being had to the similitude in the controversy involved in the present cases, the Writ Petitions were analogously heard and by a common order, they are being disposed of by this Court.

(2.) In these two matters, petitioners services had been terminated/dismissed in the guise of their involvement in the alleged demand and acceptance of illegal gratification read with trap proceedings led by the office of the Karnataka Lokayukta on 08.09.2010 and 29.10.2010.

(3.) Brief facts of the case are: - Petitioners were the employees of the respondent/BBMP. It is alleged by the respondent/BBMP that petitioners were temporary workers/daily wagers. Consequently, their involvement in the alleged demand and acceptance of illegal gratification suffice to terminate/dismiss their service is in order, since they are not regular holder of any post so as to initiate disciplinary proceedings.