S SHYLAJA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) THOUGH these petitions were posted for orders on the application filed by the respondents seeking modification of the interim order, with the consent of learned Counsel appearing for the parties, these petitions are taken up for hearing; and since the questions involved in these petitions are same and identical, all these petitions are taken up together for final hearing and disposed of by this common order.

(2.) THE petitioners, in these petitions, have prayed for quashing the order dated 23rd of April, 1999 passed by the Managing Director of the karnataka State Warehousing Corporation, a copy of which has been produced as Annexure-G in Writ Petition Nos. 15339 to 15364 of 1999; and for a further direction to the respondents to treat the petitioners as permanent employees of the Karnataka Warehousing Corporation and to give parity of service conditions as given to other permanent employees of the Corporation.

(3.) THE Karnataka Warehousing Corporation (hereinafter referred to as "the Corporation") has been established by the State of Karnataka in exercise of the power conferred on it under Section 18 of the Warehous-ing Corporations Act, 1962 (hereinafter referred to as "the Act" ). Section 20 of the Act provides that general superintendence and management of the affairs of the Corporation shall vest in the Board of Directors. The corporation, in exercise of the power conferred by Section 54 (1) of the agricultural Produce (Development and Warehousing) Corporations Act, 1956, had framed the Regulations known as "karnataka State Warehousing Corporation (Staff) Regulations, 1959" (hereinafter referred to art "the Regulations" ).