WP(C)/10949/2021
2021 Latest Caselaw 4018 Ori

                        W.P.(C) No.10949 of 2021




2.   23.03.2021         Heard learned counsel for Petitioner and learned
                  State Counsel for the Opposite Parties.
                        The Petitioner has filed this application seeking for
                  a direction to the Opposite Parties to regularize his
                  services taking into account his continuous service of
                  more than 14 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
                  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.
                        Learned counsel for the Petitioner submits that the
                  Petitioner was engaged on contractual basis. He has
                  already rendered more than 14 years of service under the
                  Opposite Parties and therefore, seeks 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 Petitioner and after going through the
                  records, it appears that the Petitioner has rendered
                  service for more than 14 years on contractual basis.
                  Therefore, the case of the Petitioner 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
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       consider the case of the Petitioner and regularize his
       services keeping in view the judgment in the case 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, within a period
       of four months from the date of communication of a copy
       of this order by the Petitioner and grant consequential
       service benefits as due admissible to him.




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

(Biswanath Rath, J.)

Ayas