SHANKREMMA SANGAPPA AND ORS. Vs. AGRICULTURE OFFICER, AGRICULTURE TRAINING (TRAINING) CENTRE, GULBARGA AND ORS.

JUDGEMENT

(1.) Petitioners poor casual workers employed by the respondents as Cooks since more than a quarter century are knocking at the doors of writ Court for assailing the order dated 09.07.2012 at Annexure-H whereby their request for regularization of their service has been negatived by the respondents.

(2.) After service of notice, the respondents having entered appearance through the learned Government Advocate oppose the writ petitions making submission in justification of the impugned order. They have also filed the Statement of Objections contending that petitioners are only casual labourers; they are not working against any sanctioned post; in view of decision of the Apex Court in State of Karnataka and others vs. Umadevi and others (2006) 4 SCC 44, no relief can be granted to them; petitioners; so contending, the learned AGA seeks dismissal of the writ petitions.

(3.) Having heard the learned counsel for the parties and having perused the petition papers, this Court grants relief to the petitioners for the following reasons: