Y H PAWAR Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Leave granted.

(2.) We have heard learned counsel on both sides.

(3.) Appellant was appointed as a Class III employee on ad hoc basis on March22, 1960, after his name was called from the Employment Exchange, in the Directorate of Public Health. In 1960, the Ministerial Recruitment Rules had come into force but the appellant was not regularised in the service. He came to be regularised on May 6, 1968 giving him seniority with effect from the date on which the selection was made. The appellant challenged the action in O. A. No. 1007/93 in the Karnataka Administrative Tribunal which by the impunged order dated April 30, 1993 dismissed the application. Thus this appeal by special leave.