2 3.3.2021 Heard Learned Counsel ... vs State Counsel For
2021 Latest Caselaw 3129 Ori

                      W.P.(C) NO.6998 OF 2021




2   3.3.2021              Heard learned counsel for Petitioners and learned
               State Counsel for Opposite Parties.
                          The Petitioners have filed this application seeking
               for a direction to the Opposite Parties to regularize their
               services taking into account their continuous service of more
               than 15 years, as has been done in favour of the other
               similarly situated persons as per Government Circular and
               in terms of the principle decided in the case of Secretary
               State of Karnataka and Others Vrs. 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.
                          Learned counsel for petitioners submits that the
               petitioners were engaged on D.L.R basis. They have already
               rendered more than 15 years of service under the Opposite
               Parties and therefore, seek for regularization of services in
               view of the judgment passed by the Hon'ble apex Court in
               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.
                          Considering    the   contentions   raised   by   the
               learned counsel for petitioners and after going through the
               records, it appears that petitioners have rendered service for
               more than 15 years on D.L.R basis. Therefore, the case of
               the petitioners is squarely covered by the ratio decided in the
               cases cited supra. In that view of the matter, this Court
               disposes of this Writ Petition directing the Opposite Parties
               to consider the case of the petitioners and regularize their
               services keeping in view the judgment in the case of
               Secretary State of Karnataka and others v. Umadevi (3) and
m
               others (2006) 4 SCC 1 and in State of Karnataka & others
                     2




Vrs. M.L. Kesari & others involving SLP(C) No.15774/2006
and also the resolution of the Government on this issue,
within   a   period     of   four   months   from   the   date   of
communication of a copy of this order by the Petitioners and
grant consequential service benefits as due admissible to
them.
             Issue urgent certified copy.


                                    ..............................
                                    Biswanath Rath, J.