VASANTHA DEVADIGA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner is before this Court assailing the official memorandum dated 22.4.2008(Annexure-"C") insofar as it relates to the petitioner. Mandamus is also sought to direct the second respondent to approve the proposal submitted by the third respondent- Administrator for appointment of the petitioner as 'Dholkiwala' on permanent basis in the third respondenttemple.

(2.) The brief facts of the case are that the petitioner is working as a 'Dholkiwala' in the third respondent-temple. He had been initially appointed on a temporary basis and presently he is claiming that he is entitled for appointment on permanent basis. The fact that several of the employees, who were on temporary basis, were thereafter employed on permanent basis in the third respondent-temple on coming into force of the New Act is not in dispute.

(3.) The only question for consideration herein is as to "Whether the nature of the work performed by the petitioner is to be considered as the work of an outdoor temple servant or an indoor temple servant?"