KALAIVANI A Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) THE appellants being aggrieved by the order of the learned Single judge upholding the order of the respondent 2 in not extending the tenure as draughtsman have filed these writ appeals.

(2.) BOTH these appeals relate to a common order passed by the respondent 2 and accordingly a common order is passed in the writ appeals.

(3.) ONE Mr. P. V. Shivakumar, petitioner in W. P. No. 18523 of 1998 and one Ms. Kalaivani, petitioner in W. P. No. 19148 of 1998 have challenged the order of the respondent 2. dated 24-7-1998 (B. V. Shivakumar v State of Karnataka and Others) , in not extending the tenure as draughtsman in the Bangalore Metropolitan Region Development authority (hereinafter referred to as "bmrda" ).