CHIKKAPPA Vs. KRISHNA BHAGYA JALA NIGAM LTD.

JUDGEMENT

(1.) Aggrieved by the order passed in Writ Petition No.81636/2011 dated 12.02.2016 whereby the learned Single Judge dismissed the writ petition pertaining to the claim of regularization of the services of the petitioner, the writ petitioner has preferred the instant appeal.

(2.) For the sake of convenience, the parties will be referred as per their nomenclature in the writ petition.

(3.) Brief facts of the case are as follows: