SHARANABASAPPA Vs. HUBBALLI-DHARWAD MUNICIPAL CORPORATION

JUDGEMENT

(1.) In all these Writ Petitions, the contractors of the Respondent-HDMC have laid a challenge to the Office order bearing No.HDMC/74/05/-512/16-17 dated 17.01.2017 issued by the Commissioner for the Hubballi-Dharwad Municipal Corporation, Hubballi whereby the service charges that were allegedly being paid to the Petitioners during the contract period at the rate of 10% has been revised to 7.5% of the wages payable to the Poura Karmikas.

(2.) The Petitioners have also sought for an appropriate Writ or a direction to the Respondent- Commissioner for HDMC restraining him from terminating their contract relating to the solid waste management in the respective Wards in the jurisdictional limits of the Corporation.

(3.) All the Petitioners are engaged in the work of sold waste management which has been entrusted to them by the Respondent-HDMC by means of written contracts since 2009, preceded by tender notifications. Some of the Petitioners are also the contractors for supplying emergency labour to Respondent-Corporation. Initially the tenure of the contract was one year, however the same came to be renewed periodically year after year with no much change in the contractual terms.