M HANUMANTHAPPA Vs. EXECUTIVE DIRECTOR KOLAR DISTRICT MILKCO OPERATIVE PRODUCERS SOCIETY UNION LIMITED

JUDGEMENT

(1.) this petition is directed against the notification dated 16-2-1994 issued by the respondent no. 1 for appointment on the post of technical officer. The post of technical officer had been advertised calling upon the applications from the candidates who possess requisite qualifications viz., b.e. (electrical), (mechanical) and dairy engineering.

(2.) the petitioner claims that he is a diploma holder in mechanical engineering and he had been appointed as dairy supervisor (grade-ii) on 2-5-1985 vide annexure-b to the writ petition. The petitioner's further case is that, some time in june 1991, the petitioner was granted time-bound promotion on the post of senior dairy supervisor. The petitioner has pleaded that the next promotion from the post of senior dairy supervisor is to the cadre of technical officer/manager. The petitioner has further averred that he has been holding the post of technical officer/manager of gowribidanur from 24th october, 1991. But, instead of placing the petitioner on the independent charge of the post, the opposite parties have issued the advertisement for the recruitment on the post of technical officer. According to the petitioner's case, there are no service Rules and that they are following the c & r Rules of Karnataka milk federation. The petitioner's case is that it is irregular. The petitioner has stated that there has been need for framing uniform c & r Rules under rule 17(1) of k.c.s.r. the petitioner has further taken the plea that the notification issued for appointment on the post of technical officer/manager is illegal and without jurisdiction.

(3.) the statement of objection has been filed on behalf of opposite party no. 1.