JAYANTH KUMAR Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) In this writ petition, petitioners have challenged the validity of Karnataka Municipal Corporations (Common Recruitment of Officers and Employees) Rules, 2011, notified on 11/4/2011 as ultravires of Article 14 of the Constitution, inter alia, sought for direction to the respondent Nos.1 and 2 to promote the petitioners from the cadre of Assistant Executive Engineer (Electrical) only from the feeder cadre of Assistant Engineer (Electrical).

(2.) Sri. K. Sathish, learned counsel for the petitioners, contended that, the issue involved in this Writ Petition was challenged in W.P. No.1575/2023 and connected Writ Petitions, which came to be allowed on 10/7/2023 and accordingly, sought for similar reliefs.

(3.) Per contra, Sri. Dhyan Chinnappa, learned Senior Counsel contended that the Hon'ble Supreme Court in the case of T.R. KOTHANDARAMAN AND OTHERS Vs. TAMILNADU WATER SUPPLY AND DRAINAGE BOARD AND OTHERS reported in (1994) 6 SCC 382 has upheld the classification made by the respondent - authorities therein with regard to the promotion to the higher post from the cadre of Junior Engineers (Electrical) and Supervisors (Electrical Grade-I) and accordingly sought for interference of this Court.