NAGARAJ K R Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioners, who are employees of various Marketing Committees functioning under the provisions of the Karnataka Agricultural Produce Marketing (Regulation) Act, 1966, are questioning the validity of sub- rule(6) of Rule 64 of the Karnataka Agricultural Produce Marketing (Regulation) Rules, 1968, in which the power is conferred on the Chief Marketing Officer to approve the budget prepared by the Marketing Committee, inter alia, which includes the pay-scale of the employees of the Marketing Committee.

(2.) Briefly stated the facts are as follows : -

(3.) Having failed in the earlier writ petitions, the petitioners have joined to file this writ petition. In this writ petition, the petitioners have challenged the validity of sub-rule 6 of Rule 64 of the Rules on the ground that it is repugnant to the provisions of Section 61 of the Act. Therefore the question that arises for consideration in this writ petition is whether sub-rule(8) of Rule 64 of the Rules is repugnant to the provisions of Section 61 of the Act.