GULAM MOHIUDDIN Vs. KARNATAKA ELECTRICITY BOARD

JUDGEMENT

(1.) In this appeal the petitioner in WP. No. 513 of 1973 has challenged an order of dismissal of his petition under Art. 226 of the Constitution made by Venkataramiah, J.

(2.) The material facts, briefly are: The appellant was serving as an Accountant, Grade II, in the Electricity Department of the former State of Hyderabad. Consequent upon the reorganisation of States pursuant to the States Reorganisation Act, 1956, his services stood allotted to the New State of Mysore (now Karnataka) with effect from 1-11-1956. The post held by him on the eve of such reorganisation, came to be equated with that of I Division Clerk in the former State of Mysore.

(3.) On 1-10-1957 the Mysore State Electricity Board (now Karnataka State Electricity Board), referred to hereafter as 'Board', was constituted under the Indian Electricity (Supply) Act, hereinafter referred to as the Act. The appellant and others similarly situated opted for service under the Board, pursuant to an option given to them. The appellant, therefore, became an employee of the Board and ceased to be an employee of Government with effect from 1-10-1957.