T.R. SRINIVASA Vs. B.S. DALAYATH

JUDGEMENT

(1.) These two appeals arise from an order dtd. 26/7/2019 passed by learned Single Judge, by which in a writ petition preferred by the respondent No. 1, notification dtd. 22/12/2015 has been quashed and Bangalore Water Supply Sewerage Board (hereinafter referred to as 'the Board' for short) has been directed to give effect to notification dtd. 13/5/2013 and Circular dtd. 1/9/2014 and consider the name of respondent No. 1 for promotion to the cadre of Executive Engineer from the date of his eligibility. W.A. No. 3148/2019 has been preferred by respondent No. 3 in the writ petition, whereas W.A. No. 3249/2019 has been filed by the Board. Since, common questions of law and fact arise for adjudication in these appeals, they were heard analogously and are being decided by this common judgment.

(2.) Facts leading to filing of these appeals briefly stated are that Board was constituted under Bangalore Water Supply and Sewerage Act, 1964 (hereinafter referred to as 'the Act' for short). In exercise of powers under Sec. 88 of the Act, Bangalore Water Supply and Sewerage Board, Recruitment and Promotion Regulations, 1981 hereinafter referred to as 'the Regulations' for short) were framed. The aforesaid Regulation was amended in the year 2004 viz., by BWSSB Cadre Recruitment and Promotion (Amendment) Regulations, 2004. The respondent No. 3 was appointed on 24/9/1998 as Assistant Engineer in the Board and was promoted on 11/8/2010 as Assistant Executive Engineer.

(3.) By way of constitution 98th Amendment Act, 2012, Article 371J was introduced in the Constitution. Clause 1(c) of Article 371J provides that President may by an order made with respect to State of Karnataka, provide for any special responsibility of the Governor for equal opportunities and facilities for the people belonging to Hyderabad-Karnataka region in the matters of public employment, education and vocational training subject to requirements of the State as a whole. The State Government made an order viz., Karnataka Public Employment (Reservation and Appointment for Hyderabad-Karnataka Region) Order, 2013 hereinafter referred to as 'the Order' for short). Para 13 of the aforesaid Order provides that 8% of the posts in the state level offices or state level institutions or apex institutions shall be reserved for local persons of the region. Under Para 13(j) of the aforesaid Order, Board is included.