C. V. SRINIVASA Vs. DEPUTY COMMISSIONER MYSURU DISTRICT

JUDGEMENT

(1.) The appellant is the writ petitioner. The appellant filed the writ petition for quashing Official Memorandum dated 18.12.2019 (Annexure-P) and for a direction to the respondents to continue him till he attains the age of 60 years by considering his date of birth as 20.05.1965.

(2.) The Official Memorandum (Annexure-P) was only a memorandum by which the Mysuru City Corporation notified that the twenty of its employees would be attaining the age of superannuation in the year 2020. In the said memorandum, the name of the petitioner was found at Sl.No.28.

(3.) The case put forth by the appellant before the learned Single Judge was that he had studied upto SSLC and was appointed as a Mali, which was a Group-D post on a monthly wage basis, on 01.07.1988. He contended that while he was working as a daily wage employee, the time scale and other benefits were extended to all the daily wagers by a notification dated 24.11.1995 (Annexure-A to the writ petition) and pursuant to the said notification, his payscale stood revised. He stated that the said notification was issued pursuant to the judgment of the Apex Court which mandated that employees who had completed ten years of service would have to be regularized.