B V SHIVAKUMAR Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) HEARD Mr. K. Hiriyanna, learned Counsel for the petitioner, Mrs. V. Vidya, learned H. C. G. P. for respondent 1 and Mr. S. Basavaraj, learned standing Counsel for respondents 2 and 3.

(2.) THE present writ petition is directed against the corrigendum dated 2-7-1996 (Annexure-D) issued by the 2nd respondent substituting the consolidated pay of Rs. 3,850/- per month instead of the time pay scale of 1520-40-1800-50-2300-75-2900 as mentioned in the order dated 15-5-1996 (Annexure-B ). The second prayer of the petitioner is to direct the 2nd respondent to modify the order dated 6-4-1998 (Annexure-G)providing for 'deputation' of the services of the petitioner to the 3rd respondent-Airport Authority.

(3.) THE Metropolitan Commissioner (respondent 2) of the Bangalore metropolitan Region Development Authority (in short, the 'bmrda')under his order dated 15-5-1996 (Annexure-B) appointed the petitioner along with Ms. Kalaivani as draughtsman for a period of six months. Their appointments were made in the pay scale of Rs. 1520-40-1800-50-2300-75-2900 subject to the condition that their tenure of appointment was only for a period of six months and that their appointment can be cancelled at any time without any notice.