V.SHANKAR Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioners have sought for issuance of writ of mandamus to direct the respondents to regularize services of the petitioners and consequently, extend all service and monetary benefits flowing thereof in light of regularization of services of similarly situated employees as per the orders at Annexures- U and X.

(2.) Upon notice, learned counsel appearing for respondents No.2 to 4 submits that the representation at Annexures-J, N and S would be considered keeping in mind the orders passed as regards similarly situated employees as asserted by the petitioner vide order at Annexures-U and X dtd. 25/9/2021 and 21/4/2022 respectively. Such representation to be disposed of within a period not later than three months from the date of furnishing of certified copy of the order.