N. NARASIMHAIAH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard the learned counsel appearing for the appellants, the learned High Court Government Pleader appearing for the first to third respondents and the learned counsel appearing for the fourth to sixth respondents.

(2.) By consent, the matter is taken up for final hearing immediately.

(3.) It is not in dispute that the appellants who are the writ petitioners before the learned Single Judge, were employed by the Town Municipal Council. The employment of the appellants was made over to a Mandal Panchayat. In the year 1993, the Mandal Panchayat was divided and the employment of the appellants was made over to the sixth respondent-Grama Panchayat.