WP(C)/7516/2021
2021 Latest Caselaw 4605 Ori

                            W.P.(C) No.7516 of 2021




2.     5.04.2021          This matter is taken up by video conferencing mode.
                          Heard learned counsel for Petitioner and learned State
                   Counsel for the Opposite Parties.
                          Since representations at the instance of the Petitioner
                   for regularization of his services vide Annexure-8 (series) is still
                   pending consideration, the writ petition becomes premature.
                   However, considering the submissions made by the parties,
                   this writ petition stands disposed of with a direction to the
                   Opposite Party No.1 to consider the representation at the
                   instance of the Petitioner, vide Annexure-8 (series) and take a
                   lawful decision in the matter of regularization of services of the
                   Petitioner, keeping in view the decision of the Hon'ble apex
                   Court in the cases of Secretary State of Karnataka and
                   others v. Umadevi (3) and others (2006) 4 SCC 1 and in
                   State of Karnataka & others Vrs. M.L. Kesari & others
                   involving SLP(C) No.15774/2006 and also the resolution of the
                   G.A. Department dated 17.09.2013.
                          The entire exercise shall be completed within a period of
                   eight weeks from the date of communication of a copy of this
                   order along with copy of the judgments indicated hereinabove,
                   by the Petitioner and consequential service benefits as due
                   admissible to the Petitioner shall also be released in favour of
                   the Petitioner.
                          As   restrictions   due   to    COVID-19     situation   are
                   continuing, learned counsel for the parties may utilize a soft
                   copy of this order available in the High Court's website or print
Ayas

                   out thereof at par with certified copy in the manner prescribed,
                   vide Court's Notice No.4587, dated 25th March, 2020.


                                                          ..............................

(Biswanath Rath, J.)