S. BASAVANNA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petition is admitted for hearing. With the consent of the learned Counsel for the parties, the same is heard finally.

(2.) The petitioner assails before us the order of the Karnataka State Administrative Tribunal (hereinafter referred to as 'Tribunal' for short) dated 24.2.2012 passed in application No.7238/2004 whereby the Tribunal has rejected the application declining to grant the relief of regularisation of service as sought in the application.

(3.) The facts giving rise to filing of the petition are briefly stated that, the petitioner claims that he was appointed as a cook in the Department of Tourism on 9.10.1980, on a monthly salary of Rs.180/-. Later on, he worked at Hotel Gokarna and was transferred to Mudibidre and was working there between 1986 and 1990. Thereafter, he was transferred to Srirangapatna. Throughout, he was working as a daily wage employee. It transpires that the services of the petitioner was continued from time to time with intermittent breaks as per Annexures-A2 to A15.