KARNATAKA RAJYADA YELLA DINAGOOLIE Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) These cluster of petitions are filed by the Associations comprising of daily wage employees seeking to declare among others Rules 4(3) and 4(4) of the Karnataka Daily Wage Employees Welfare Rules, 2013 (herein after referred to as 'the Rules' for short) as ultra vires to Sections 2(a) and 4(2) of the Karnataka Daily Wage Employees Welfare Act, 2012 ('the Act' for short) and have called in question those Government orders/memoranda issued from time to time, which run counter to the provisions of the Act and the Rules resulting in taking away certain benefits available to the petitioners thereunder.

(2.) Sans unnecessary details, brief facts leading to the filing of present petitions, as borne out from the pleadings, which are almost similar in all the cases, are as follows:-

(3.) Heard Sri Sanjay M. Joshi learned counsel along with Sri D.P. Ambekar, learned counsel for petitioners and Sri Y.H.Vijayakumar, learned Additional Advocate General along with Smt. Anuradha M.Desai, learned Government Advocate for respondents.