K MRUTHYUNJAYA Vs. TOWN MUNICIPAL COUNCIL SHIRALKOPPA

JUDGEMENT

(1.) These are three connected petitions in which the common question is about the validity of the order by which the services of the petitioners were terminated.

(2.) The petitioners were appointed as Teachers in the Municipal High School Shiralacoppa, Shimoga District. Mruthyanjaya the petitioner in WP.No.4767/19,69 was appointed on 15-7-1966, Shivappa the petitioner in WP.No.4768/1969 was appointed on 19-7-1965 and Veerabasappa the petitioner in WP.No.4769/1969 was appointed on 9-12-1966. All these appointments were as local candidates. The Municipal Council passed a resolution dated 22nd of July 1968 terminating their services with effect from the fore-noon of 23-7-1968. The 'said resolution was stayed by the Deputy Commissioner on the representation from the petitioners. Consequently, the petitioners were allowed to continue in their posts. But again another order dt.29-7-1969 was passed terminating their services. The latter order is impugned by these petitions.

(3.) On the contention raised by respondent 1, that the Municipal school was since taken over by the Government, the petitioners impleaded the State of Mysore as a party respondent. Mr. Dodda Kalegowda, learned High Court Government Pleader however, is not able to say as to whether the school was actually taken over by the Government.