COMMISSIONER Vs. BELLARY MAHANAGARA PALIKE

JUDGEMENT

(1.) THERE is a delay of nine days in filing the appeal . I.A.No.1/2013 is filed seeking condonation of delay. Accepting the reasons, delay is condoned. The appeal is taken up for consideration.

(2.) THE respondent No.4 in the writ petitions is before this Court in this appeal, assailing the order dated 31.10.2013, passed in W.P.No.81406/2013 and connected petitions. The respondents 1 to 3 herein were before the learned single Judge assailing the tender notifications dated 24.7.2013 and 30.7.2013 impugned at Annexures -G and S to the writ petitions. By the said notifications the appellant herein had sought to outsource the work indicated in the notification by calling for tenders from prospective bidders in terms of the provisions contained under the Karnataka Transparency in Public Procurement Act ('KTPP Act' for short). The respondents 1 to 3 describing themselves to be the union representing the workmen and one of the employees, who were stated to be carrying out the work under the appellant corporation were before the Court in the writ petitions claiming to be aggrieved by the outsourcing of perennial nature of work.

(3.) ON considering the rival contentions, the learned single Judge has quashed the impugned notifications and in addition has made an observation that the employees who have not received the salaries during the pendency of the writ petitions be paid their salaries.