NARASIMHA NAYAK Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) In this writ petition, petitioners have sought for direction to the respondents to consider the representations produced at Annexure 'G' and 'F' series for regularisation of their service in the respondent No.4-Town Municipal Council and to grant all consequential benefits.

(2.) Heard Sri. Balaraj A.C. learned counsel appearing for the petitioner and Sri. N. Kumar, learned Additional Government Advocate appearing for respondents 1 to 3.

(3.) Taking into consideration the grievance urged by the petitioners that they are seeking regularisation of their service in the respondent No.4-Town Municipal Council, respondents 2 and 3 are directed to consider the representations made by the petitioners produced at Annexure 'G' and 'J' series in the light of judgment rendered by Hon'ble Apex Court in the case of STATE OF KARNATAKA VS. UMADEVI AND OTHERS reported in (2006) 4 SCC 1, within an outer limit of eight weeks from the date of receipt of this order. Accordingly, writ petition is disposed of.