RAMESH J. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Sri. Srinivas G, learned counsel appears for respondent No.4.

(2.) Petitioner has sought for issuance of writ of mandamus to direct the respondents to consider the representations at Annexures-G, H and J and to pass order of Regularisation with effect from 1/3/1996 in the post in which he was appointed and to grant other consequential benefits.

(3.) Learned counsel appearing on behalf of petitioner submits that the City Municipal Council, Kolar, has addressed a communication dtd. 8/12/2006 to the Deputy Commissioner, Kolar, forwarding the name of petitioner for the purpose of regularisation. It is further submitted that details were sent from Deputy Commissioner by addressing necessary communication to the Director, Municipal Administration on 5/4/2007 and in the list annexed to such communication, name of petitioner is found at Sl.No.5. It is further stated that one Smt. Gnanamba, whose name is found at Sl. No. 1 of the said communication dtd. 5/4/2007 subsequently filed W.P.No. 14598/2006 which came to be disposed off on 29/7/2009 with a direction to consider the representations and regularise the services of petitioner therein. In light of non-consideration of the said direction, C.C.C.No.884/2010 came to be filed by the aforesaid Gnanamba and during the pendency of such proceedings, service of Smt. Gnanamba was regularised with effect from 21/9/1988. It is stated that the said order has attained finality and that petitioner is entitled for same relief as is extended to Smt. Gnanamba.