NAGAPPA G NAIK Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) IN these petitions the petitioners are questioning the legality and the correctness of the order passed by the Karnataka Administrative Tribunal, Bangalore, dated 5th June, 2009 in Application No.2671/2008 and other connected matters.

(2.) HEARD the learned counsel appearing for the parties. The petitioners are employees of State Accounts Department. The petitioners came to be deputed from the State Accounts Department to various Departments of the State and they are incharge of audit of different Departments. They contend that they are holding encadre post on deputation in the Department of Public Works, Irrigation, Panchayat Raj and other Departments and they are working as Audit Officer, Accounts Superintendent, First Division Accounts Assistants and Second Division Accounts Assistants.

(3.) THE case of the petitioners is that these posts cannot be recruited by the concerned Department directly on account of the policy decision of the State which is in force since 1959. The purpose of posting the officials of audit department to different departments is to have a check and measure about the proper maintenance of accounts and to see that there shall not be any loss of revenue to the State. Therefore the persons from the State Accounts Department are posted on deputation and in the circumstances in the cadre and Recruitment Rules particularly in Accounts departments there is no provision for direct recruitment.