SHIVU MASTI MUKRI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This writ petition is filed for issuing a writ of mandamus directing the respondents to regularize the services of the petitioner as an Attender. The petitioner claims that he was appointed as Attender/Peon in the 3rd respondent - College on 12/8/1995 against the sanctioned vacant post. The petitioner having completed more than 25 years of service submitted a representation with the respondents to regularize his services in the light of the decision of the Hon'ble Supreme Court in the case of State of Karnataka -vs- Umadevi reported in (2006) 4 SCC 1.

(2.) The learned counsel appearing for the petitioner submits that the petitioner is entitled for regularization of his services in view of the decision of the Hon'ble Supreme Court in the case of Umadevi (supra). Hence, the respondents are under an obligation to consider the claim of the petitioner.

(3.) On the other hand, the learned High Court Government Pleader appearing for the State submits that the representation submitted by the petitioner will be considered, if the said post is not filledup as backlog vacancy.