M. VENKATESHAPPA Vs. COMMISSIONER, BRUHAT BANGALORE MAHANAGARA PALIKE

JUDGEMENT

(1.) LEARNED counsel for the petitioner has filed a memo interalia not pressing this writ petition insofar as petitioner Nos.1 and 2. Accordingly, writ petition Nos.17968 and 17969 are dismissed as not pressed.

(2.) WRIT petition is confined only in respect of petitioner No. 1 Mr.M.Venkateshappa. The Petitioner has called in question an order dated 02.05.2012 produced at Annexure L, wherein the Environmental Engineers have been treated on par with the Assistant Civil Engineers.

(3.) LEARNED counsel for the petitioner submits that the State Government by its order dated 10.01.2011 prescribed certain norms while preparing the interse seniority and accordingly the seniority of respondent Nos.2 to 6 is concerned, these respondents being Environmental Engineers, their seniority was separately fixed as per Annexure 'G '. However the Corporation by office order dated 02.05.2012 produced at Annexure L has treated Assistant Environmental Engineers on par with Assistant Civil Engineers with effect from 16.01.2007 and a common seniority is prepared. This seniority vitally affect the seniority of the petitioner, this was done to favour the respondent Nos.2 to 6. Since the said seniority affected the interest of the petitioner, petitioner has filed his objection, and the same is also not considered.