SHANTHRAJ AND ORS. Vs. BRUHAT BENGALURU MAHANAGARA PALIKE

JUDGEMENT

(1.) Petitioners articulate that pourakarmikas, employees of respondent BBMP must and should be allotted residential accommodation, for stay, in the light of Section 58 (24) of the Karnataka Municipal Corporation Act, 1976 and further that their families too be extended the benefit of allotment of quarters.

(2.) To the reasonable queries of the Court, learned counsel is unable to point out to any rule relating to allotment of residential quarters to families of employees or families of deceased employees of the Corporation.

(3.) Learned counsel submits that petitioners' father, an employee of BBMP died while in harness and though allotted a residential quarters, on monthly rent of Rs.ten, the building collapsed and the promise of an alternative allotment was not kept despite collecting rents and therefore, petitioners as sons of the deceased employee have a legal right for allotment of an alternative quarters.