ARUNKUMAR Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioners have sought for issuance of writ in the nature of mandamus to direct the respondents to consider their representations at Annexure-'P' dtd. 30/10/2018 and Annexure-'W' dtd. 31/12/2020.

(2.) It is submitted that the petitioners were working as Watermen (Water Supply Assistant) appointed by the Town Municipal Council, Chikkanayakanahalli since 1996 and that the other employees similarly placed have been ordered to be regularised as per the order dtd. 14/9/2018 in W.P.Nos.26234-26269/2018 [L-Res]. It is further submitted that the petitioners are entitled for consideration of their request for regularisation.

(3.) Sri A.Nagarajappa, learned counsel appearing for respondent No.4 submits that the representations of petitioners would be considered and if the case of petitioners fulfills the criteria in the case of Secretary, State Of Karnataka And Others v. Umadevi (3) and Others - (2006) 4 SCC 1, recommendation would be made to respondent No.3.