RAGHAVENDRA RAO Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Leave granted.

(2.) Appellants are before us aggrieved by and dissatisfied with a judgment and order dated 04.09.2002 passed by a Division Bench of the High Court of Karnataka at Bangalore in WP Nos. 38797-38800/1998, 38803/1998, 38808/1998, 38810/1998, 38812-38816/1998, 38828- 38830/1998 & 38832/1998 and judgment and order dated 11.10.2002 passed by the said Court in RP Nos. 769-775/2002 and 776-782/2002 respectively whereby and whereunder the writ petitions filed by the respondents herein for quashing the order dated 26.03.1998 passed by the Karnataka Administrative Tribunal were allowed and review petitions filed by the appellants herein for review of the order dated 4.9.2002 passed by the said Court were rejected.

(3.) Appellants were appointed as Patwaris/Village Accountants. They allegedly had been working for a long time in the Revenue Department. Concededly, they were appointed by the Tahsildar/Assistant Commissioner. They prayed for regularization of their services. As the said prayer was not acceeded to, they filed Writ Applications before the High Court being W.P. Nos. 25695-696 of 1981 and other connected matters seeking for direction upon the State of Karnataka to regularize them in services in terms of the provisions of the Karnataka State Civil Services (Direct Recruitment to Class-III Posts) (Special) Rules, 1973 (for short, "the 1973 Rules").