APPASAHEB ANNAPPA SIRUGUPPI Vs. TOWN MUNICIPAL COUNCIL RAMDURG

JUDGEMENT

(1.) The petitioner Appasaheb Siruguppi was appointed several years ago Secretary of the Town Municipal Council of Ramdurg. He was once dismissed from service by the Municipality, but the resolution was suspended by the Deputy Commissioner which suspension was confirmed by the State Government, with the result that he continued in service or got restored to service. Shortly after such restoration-he was served with an order of suspension dated the 27th of February 1969 reading:-

(2.) The petitioner impugns this order as one made without jurisdiction or any legal authority.

(3.) During the pendency of this writ petition, the Mysore Municipal Administrative Service contemplated under Section 365 of the Mysore Municipalities Act, 1964, was constituted and a notification was also issued regarding the fact that the petitioner has got absorbed into the said administrative service as a Chief Officer Grade IV of Municipalities. Certain further contentions are raised on the strength of or in the light of these subsequent-events to which we shall make a reference later.