VENKAPPA AND ORS. Vs. ACCOUNTANT GENERAL, KARNATAKA

JUDGEMENT

(1.) Though these petitions are posted for orders, having regard to the fact that the same can be disposed of on a short point, the same are taken up for final hearing.

(2.) In these petitions under Articles 226 and 227 of the Constitution of India, the petitioners have sought for quashing of the order dated 26.6.1985 bearing No. CB/WD/85-86 2750-54/2 S.R. and the Statement, passed by the Executive Engineer, P.W.D., Gulbarga Division, Gulbarga, produced at annexure 'F' They have also sought for a direction in the nature of mandimus to the second respondent not to apply the superseded order bearing No PD 128 SPN 71, dated 20 9.71 passed by the State Government and produced as annexure 'A'.

(3.) The case of the petitioners is that the impugned order annexure 'F' is opposed to the Government order dated 26.8.1975, produced as annexure 'C' and the letter dated 19.7.1977 bearing No. PWD 31 PWC 77 of the State Government produced as annexure 'D'.