ALLASHEB DODDAMANI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) BY consent of parties, this petition is heard on merits.

(2.) THE petitioner has been working as Assistant Engineer in the3rd respondent. As the post of Assistant Executive Engineer was vacant, the petitioner was asked to work in the said post by holding additional charge by order dated 17. 11. 1997. The State Government by its order dated 7. 12. 2000 (Annexure-M) appointed the 4th respondent on deputation as Assistant Executive Engineer in the 3rd respondent. This order of deputation has been questioned by the petitioner in this petition.

(3.) THE learned Counsel for the petitioner submits that theappointment of the 4th respondent as Assistant Executive Engineer is contrary. to Rule 4 (4) of the Karnataka Municipalities (Recruitment of Officers and Servants) Rules, 1971 (for short 'rules') and therefore, his posting as Assistant Executive Engineer on deputation is illegal and liable to be quashed.