S.KUMAR Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioners are all serving employees of the Bruhath Bengaluru Mahanagara Palike ("the BBMP").

(2.) For the sake of convenience, the initial appointment of the petitioners and the promotions that they have secured in their career are stated as under:

(3.) The petitioners herein were, admittedly, appointed under the City of Bangalore Municipal Corporation Services (General) Cadre and Recruitment Regulations, 1971. (for short, "the 1971 Regulations") read with the Karnataka City Corporation Employees (Conditions of Service) Rules, 1991 (for short, "the 1991 Rules").