B N NAGENDRA KUMAR Vs. ADDITIONAL CHIEF SECRETARY

JUDGEMENT

(1.) The petitioners are before this Court under Articles 226 and 227 of the Constitution of India praying for the following reliefs:

(2.) The petitioners are employees of second respondent- Government Tool Room and Training Center (for short 'GTTC'), Rajajinagar Industrial Estate, Bengaluru. It is stated that the GTTC was established in the year 1972 with an object to impart technical training and technological up- gradation by providing quality tooling and to build skilled workforce to the industries. The GTTC is a Society registered under the Karnataka Societies Registration Act, 1960. The petitioners are working in the GTTC in various capacities. The first petitioner retired as Manager- Training, the second petitioner is working as Deputy Manager, third petitioner is working as Principal Grade-II, fourth petitioner as Principal Grade-IV, fifth petitioner as Engineer, sixth petitioner as Accounts Officer, seventh petitioner as Principal in-charge and eighth petitioner as Foreman Grade-II.

(3.) It is stated by the petitioners that the Governing Council is the highest body which manages the GTTC. The Governing Council consists of 10 members and the Secretary to Government of Karnataka, Commerce and Industries Department is the Chairman and Managing Director. The employees of GTTC are covered by Industrial Employment (Standing Orders) Act , 1946. The GTTC has its own Certified Standing Orders which is produced at Annexure-C. The GTTC has its own Cadre, Recruitment and Certain Conditions of Service Rules.