L PRABHUSWAMY Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Though this petition is listed for admission, with the consent of learned Counsel for the parties, it is taken up for final disposal.

(2.) Heard Shri Mrutunjaya S.Hallikeri, learned Counsel for the petitioners, Shri Praveen Kuppar, learned HCGP for respondent No.1-State and Shri Shashank S.Hegde, learned Counsel for respondent No.2.

(3.) The first petitioner is a Chief Engineer and second petitioner is an Executive Engineer working with a State owned power generating company, namely Karnataka Power Corporation Ltd., ('KPCL' for short).