KARNATAKA ELECTRICITY BOARD EMPLOYEES UNION NOW CALLED THE KARNATAKA POWER Vs. KARNATAKA ELECTRICITY BOARDRESENTED

JUDGEMENT

(1.) IN this writ petition the petitioners have sought for a declaration declaring that the notification dated 17. 04. 1997 issued by the respondents as illegal, arbitrary and ultra virus of the settlement dated 30. 09. 1974 and violative of Articles 14, 16, 21, 38, 39, 41, 42 and 43 of the Constitution of india and for consequential benefits in so far as it relates to:

(2.) BEFORE 1957, the generation and transmission of electrical power was discharged by the erstwhile Electrical Department of the Government of Mysore. Under the provisions of Indian electricity (Supply) Act a Board was constituted on 30. 09. 1957 in place of the Government electrical Department. Subsequently, in the year 1970, the Electrical Power Generation was handed over to the Karnataka Power Corporation. The Karnataka Electricity Board was entrusted with the job of the electrical power transmission and distribution alone. During the pendency of this writ petition, the Karnataka Electricity Board came to be renamed as the Karnataka Power transmission Corporation Limited (for short 'kptcl' ). Thereafter five more Electricity Supply companies have come into existence with effect from 01. 06. 2002 taking over the function of transmission and distribution of power. The 5 companies are:

(3.) PETITIONER is a registered Trade Union under the Indian Trade Unions Act. Petitioner is a recognised Union representing the workmen in the respondent Corporation. In view of the changes in the composition and in the nomenclature of the respondent Corporation, the name of the petitioner Union also came to be changed as Karnataka Power Transmission Corporation employees Union. These changes in the names of the respondent Corporation and the petitioner union are carried out in the writ petition by way of suitable amendments.