DIRECTOR, MUNICIPAL ADMINISTRATION Vs. K.M. MANJUNATH

JUDGEMENT

(1.) This intra court appeal is filed challenging the order dtd. 3/3/2020 passed by the learned Single Judge of this Court in W.P.No.15481/2019.

(2.) Heard the learned Additional Government Advocate and also perused the material available on record.

(3.) Facts leading to filing of this appeal briefly stated are, the first respondent was appointed as a Bill Collector with the Gram Panchayath under a resolution dtd. 19/7/1994. Subsequently, the Gram Panchayath was merged with the Town Municipality and ever since the merger, the first respondent continued in employment with the second respondent - Municipality. The first respondent had made a request for regularization of service, which was rejected and therefore, he had approached this Court in W.P.No.37937/2011 which was disposed of on 9/4/2012 and the matter was remanded with a direction to consider the case of the first respondent afresh. The prayer of first respondent for regularization was once again rejected by the competent authority and challenging the same, he had approached this Court in W.P.No.39882/2012 which was disposed of by this Court on 8/11/2012 and the matter was once again remanded with a direction to consider the case of the first respondent for regularization in accordance with law and in the light of the decision of the Hon'ble Supreme Court in the case of State of Karnataka vs. M.L.Kesari,AIR 2010 SC 2587. The prayer of first respondent for regularization was rejected for the third time by the competent authority and challenging the same he had approached this Court in W.P.No.15481/2019 which was disposed off by the learned Single Judge vide the order impugned with a direction to first and third respondents in the writ petition to consider the case of the first respondent herein afresh. Being aggrieved by the same, respondents Nos.1 and 2 in the writ petition have preferred this intra court appeal.