(1.) In the instant petition, petitioner has assailed the order dated 3.7.2019 and 4.7.2019 (Annexures-E, F and G). It relates to bifurcation of certain posts in Bruhuth Bengaluru Mahanagara Palike (for short 'BBMP') and such bifurcation of posts are subject to approval of the Government. Consequently, petitioner has been displaced and his services have been repatriated to parent department i.e. Public Works Department (wrongly shown as PWD instead of Mysore Urban Development Authority). He is a permanent employee of Mysore Urban Development Authority (for short 'MUDA'). He was deputed to Hubli Dharwad Urban Development Authority. On 16.6.2016, he was deputed to BBMP. The post of Assistant Executive Engineer held by the petitioner is identical to that of Assistant Executive Engineer in the BBMP. The post of Assistant Executive Engineer in BBMP is governed by Rules called Karnataka Municipal Corporation Rules, 1977 (for short 'Rules') read with Schedule. Schedule stipulates the method of recruitment to the post of Assistant Executive Engineer and one of the source cadre under the heading is by deputation. It is only Karnataka Public Works Department and not MUDA. Petitioner has no locus standi to come on deputation to the BBMP in view of Section 82 of Karnataka Municipal Corporation Act, 1976 (for short 'Act 1976'). Extract of Section 82(1) reads as under:
(2.) Learned counsel for the petitioner submitted that since the petitioner's parent organization is MUDA, relevant statute is Karnataka Urban Development Authorities Act, 1987 for Short Act, 1987. Learned counsel vehemently relied on Section 66 read with Section 2(n) of the said Act, 1987. Section 2(n) relates to definition of "local body" which reads thus:
(3.) First issue is required to be examined whether petitioner has locus standi to be on deputation to BBMP or not?