SADASHIV KALLAPPA AMARAPPAGOL Vs. PRINCIPAL SECRETARY

JUDGEMENT

(1.) The petitioners, who claim to be the daily wage employees working for more than 10 years with respondent no.6, have approached this Court seeking for the following reliefs:

(2.) Heard the learned Counsel for the petitioners and the learned Counsel for the respondents.

(3.) It is the case of the petitioners that they have been appointed by respondent no.4 and they have been working in the Stadium at Vijayapura under respondent no.6. The petitioners contend that after coming into force of the Karnataka Daily Wage Employees Welfare Act, 2012 (for short, 'the Act'), the petitioners are entitled for minimum Basic Pay, DA, HRA and other benefits on par with the permanent employees. Though respondent no.6 had issued a list of daily wage employees which include the name of the petitioners pursuant to the circular dtd. 11/6/2013 at Annexure-D issued by respondent no.3, no action has been taken thereafter for paying the minimum Basic Pay, DA & HRA applicable to the petitioners as provided under the Act. It is under these circumstances, petitioners are before this Court.