STATE OF KARNATAKA Vs. T B MANJUNATH

JUDGEMENT

(1.) AS this petitions involve common question of law we have heard and disposed of these petitions by this common order. Facts in W. P. No. 45030/2002:

(2.) THE petitioners herein resisted the said application on the ground that the respondent had worked between January 1984 to december 1985; that thereafter that in December 1985 he voluntarily left the work; that he was re-employed as a daily wage worker only in March 1992 and therefore what should be reckoned is the service from March, 1992; and that as he was appointed after 1-7-1984 and as he had not completed 10 years service, he was not entitled to claim regularization.

(3.) THE Tribunal by order dated 9-9-2002 allowed the application in part. It held that having regard to the decision in PREMAKALA shetty and OTHERS vs COMMON CADRE AUTHORITY1 what was necessary for regularization was 10 years service irrespective of whether they were appointed prior to 1-7-1984 or after 1-7-1984; that as petitioner had completed 10 years of continues service as on the date of the order, his requests for regularization requires to be considered, particularly as he had worked for more than 2400 days during the period of 10 years. It therefore directed the petitioners to find out whether respondent had in fact worked for 10 years or 2400 days in 10 years and consider his case for regularization accordingly. Facts in WP Nos 793 to 796/2003