M. K. MULLA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) In this writ petition, the petitioner has challenged the order dtd. 30/11/2017 passed by the Registrar, Karnataka University, Dharwad (Annexure-H), inter alia sought for direction to the 3rd respondent to regularize the services of the petitioner in terms of the recommendation made on 27/3/2010 (Annexure-C to the writ petition).

(2.) The relevant facts for adjudication of this writ petition are that, the petitioner was appointed as Class-D employee prior to 1992 and the petitioner was discharging her duties with the respondent-University.

(3.) It is further stated that, the petitioner along with remaining 64 employees who were similarly placed, namely, daily wages employees, have approached the respondent-university seeking regularization of their service and in this regard, the syndicate of the University as per Annexure-C to the writ petition, considered the case of the petitioner and stated that, as the similarly placed 64 daily wage employees have approached this Court and pursuant to the order passed by this Court in respect of those writ petition, the case of the petitioner will be considered. Thereafter, without considering the said aspect, in terms of the resolution passed as per Annexure- C, the respondent-University has passed the office order dtd. 30/11/2017, in respect of the petitioner in question and being aggrieved by the same, the petitioners have approached this Court.