S.L. PAPA REDDY Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) In this writ petition, petitioner is seeking a writ of mandamus against the respondents to consider the representations submitted by him for his absorption as an employee of the Bruhath Bangalore Mahanagara Palike (for short, 'the B.B.M.P.'). Petitioner was appointed as a Junior Engineer in Gudibande Town Panchayath on daily wage basis with effect from 25-4-1991. After completion of requisite number of years of service and pursuant to a decision taken to regularise the services of such employees, the State Government has passed an order on 6-6-2012 to regularise the services of the petitioner with effect from 23-4-2001. This order is produced at Annexure-B.

(2.) The State Government has constituted B.B.M.P. by merging seven City Municipal Council, one Town Municipality and several villages in and around Bangalore.

(3.) It is the case of the petitioner that Town Panchayath, Gudibande where he was working has become part of B.B.M.P. Several officials who were working in various City Municipal Council gave representations to the 3rd respondent-B.B.M.P. giving consent for their absorption as employees of B.B.M.P. Petitioner has also given such a representation. The 3rd respondent-B.B.M.P. prepared a list of employees working in the erstwhile City Municipal Council and the local bodies for being absorbed as employees of B.B.M.P., but the name of the petitioner was not mentioned in the said list. Aggrieved by the same, on 19-2-2008, petitioner submitted a representation vide Annexure-D to consider his name for absorption into B.B.M.P. Petitioner has also given the consent form dated 13-3-2008 vide Annexure-E for being absorbed as an employee of the B.B.M.P.