SUJATHA DEVI R. AND OTHERS Vs. THE STATE OF KARNATAKA REPRESENTED BY ITS PRINCIPAL SECRETARY, AGRICULTURE DEPARTMENT, M.S. BUILDING, "SACHIVALAYA" BANGALORE 560001, UNIVERSITY OF AGRICULTURAL SCIENCES REPRESENTED BY ITS REGISTRAR, G.K.V.K. BANGA

JUDGEMENT

(1.) PETITIONERS are working as daily wage workers in the respondent University for more than 20 years. The claim of the petitioners for regularisation came to be rejected under the impugned endorsement dated 23.10.2008, Annexure -Y. Therefore the petitioners are before this court. Respondent University filed statement of objections and produced certain documents. It is seen from the documents produced by the respondent University that subsequent to impugned endorsement, Annexure -Y, the Government of Karnataka directed the University to furnish the necessary service details and also financial implication for regularising the daily wage workers as per Annexure -R1 dated 15.10.2011. The respondent University by their reply dated 17.10.2011 furnished the details and also estimated the financial implication per annum at Rs. 71,89,090/ -. Further it is seen that the respondent Government by their communication dated 25.1.2012 stated that they have referred the matter to a Sub -Committee. In view of this development, a direction is hereby issued to the respondent Government to request the Sub -Committee to furnish their report and on receipt of such report, the Government to communicate to the respondent University. On receipt of such a communication, the respondent University shall consider the claim of petitioners for regularisation without reference to impugned endorsement dated 23.10.2008, Annexure -Y. The entire exercise is to be completed by the respondent Government and. University within a time frame of six months from the date of receipt of copy of this order.

(2.) WITH the above observation, these writ petitions are hereby disposed of.