S.M. BASAVARAJU Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Challenge in this writ petition is to a Notification dated 05.11.2013, as at Annexure-A, withdrawing the nomination of the petitioner as a Member of the Bangalore Water Supply and Sewerage Board (for short, the Board ).

(2.) Petitioner joined the services of the Board, on 01.02.1980, as Assistant Engineer and ultimately, he rose to the rank of Chief Engineer. Petitioner attained the age of superannuation on 29.03.2014. While he was working as Chief Engineer, by issue of Notification No.UDD 155 MNI 2008 dated 28.06.2012, he was nominated as Member of the Board, as per Section 3(3)(b) of the Bangalore Water Supply and Sewerage Act, 1964 (for short, the Act ). The said notification (Annexure-B) reads as follows:

(3.) The appointment of the petitioner to the Board came to be withdrawn by a Notification dated 05.11.2013 (Annexure-A). The said notification reads as follows: