M S KRISHNA MURTHY Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) THE petitioners are before this Court assailing the Official Memorandum dated 03.12.2014 issued by the second respondent as at Annexure -D to the petitions. The petitioners are seeking that the respondents be directed to continue the services of the petitioners on the same salary which has been fixed earlier.

(2.) THE petitioners contend that the first petitioner is a Head Cook and the other petitioners are the Assistants who have been working in preparing food under the 'Anna Dasoha Scheme'. According to the petitioners, since they have been working continuously for the last five years, the procedure presently adopted by the second respondent to call for bids through a tender notification is not justified.

(3.) THE respondents though are yet to file their objection statement have put forth their contentions opposing the petitions. It is contended that at no point of time, the petitioners have been appointed against any posts in the temple for discharging their duties in that regard. It is their case that from the inception, the procedure of floating the tenders under the 'Anna Dasoha Scheme' was resorted to and the rates had been fixed at that point based on the offers that were received.