SRINIVASA Vs. DEPUTY COMMISSIONER

JUDGEMENT

(1.) Petitioners claiming to be daily wage employees of the respondent statutory Local Body are knocking at the doors of Writ Court for assailing the action of the respondents whereby they are sought to be superannuated from service on the basis of disputed dates of birth as entered in the Service Records allegedly by mistake.

(2.) After service of notice, the respondents having entered appearance through their Panel Counsel, resist the writ petitions by filing the Statement of Objections.

(3.) Learned advocates appearing for the petitioners vociferously argue that: all the petitioners are daily wagers and they are semi-illiterates; their school records contain the correct entries of their dates of birth which are in variance with those in the Service Records; despite request the respondents have not rectified and further they are seeking to superannuate the petitioners from service on a wrong assumption that they have attained the age of 60 years, when they have not; they also bank upon the provisions of Karnataka Daily Wage Employees Welfare Act, 2012 and Rules 2013; thus the indulgence of Writ Court is eminently warranted to interdict termination of their services.