K. GOPAL S/O. SRI KANNAN Vs. THE MANAGING DIRECTOR KARNATAKA POWER TRANSMISSION CORPORATION LIMITED, CAUVERY BHAVAN, BANGALORE 560 009 AND OTHERS

JUDGEMENT

(1.) THE petitioner files an application for amendment today. Counsel for the respondents nave no objection.

(2.) HENCE , the application is allowed and the amended petition is taken or record.

(3.) THE facts briefly stated are as follows: The petitioner was appointed by the erstwhile Karnataka Electricity Board as a peon and later as a Laboratory Attender, on temporary basis, for a period of three months on a consolidated pay of Rs. 250/ - per month. The order of appointment was dated 29.7.1989. His appointment was made pursuant to an interview conducted by the authorities. He had reported for duty in the Karnataka Electricity Board Pre -University College, Jogfalls. The petitioner's appointment was treated as temporary and on contract basis. The petitioner was sought to be relieved from time to time and was re -appointed. The pre -university college was and is run for the benefit of children and relatives of the. employees working in the erstwhile KEB and now the Karnataka Power Transmission as well as other local people. The affairs of the college are managed by a Managing Committee headed by the 3rd respondent who is the ex -officio Chairman of the Committee. The services of the petitioner was continued from 1989 and his salary was enhanced from lime to time. This was, however. paid on a consolidated basis without other allowances to which he was entitled. He was paid Rs. 250/ - per month in the year 1989 and it was nominally enhanced from time to time and as of the year 2000, the petitioners salary was raised to Rs. 3600/ - per month, which was. without ceremony, reduced to Rs. 3000/ - in the very same year The petitioner was drawing a sum of Rs. 3000/ as consolidated pay on the date of the present petition. The petitioner was allotted quarters and he was residing in the same paying a monthly rent. The petitioner was not provided with any other service benefits. The Karnataka Power Transmission Corporation took over the affairs of the Karnataka Electricity Board. In respect of the power generating unit, one more Company was formed under the name of "Visvesvaraya Vidyuth Nigama Neyamitna'' (Hereinafter referred to as 'VVNL' for brevity) and the services of the petitioner came to be assigned under the said Company.