This case arises from the appointment of B Srinivasa Reddy as the Managing Director MD of the Karnataka Urban Water Supply Drainage Board KUWS DB The appointment was challenged by ... the Employees Association claiming it violated Section d of the Karnataka Urban Water Supply and Drainage Board Act which disqualifies Board officers or servants from becoming MD The High Court ruled against the appointment and the appeals were filed by B Srinivasa Reddy and the Government of Karnataka before the Supreme Court