H.S. RAGHAVENDRA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) In this writ petition, the petitioner is challenging Endorsement dtd. 29/4/2014 (Annexure-V) and communication dtd. 9/7/2013, (Annexure- V1) issued by the respondents herein.

(2.) It is the case of the petitioner that, the petitioner was appointed temporarily on daily wage basis as a Typist with the then City Improvement Trust Board, Tumakuru as per letter dtd. 28/2/1986 (Annexure-A). It is the case of the petitioner that, the petitioner has approached the respondent-authorities for regularisation of his service, on the ground that the petitioner has been working against the Sanctioned Post. Therefore, it is the contention of the petitioner that, the petitioner fulfills the conditions stipulated in the case of Secretary, State of Karnataka V. Umadevi and Ors reported in (2006) 4 SCC 1 and accordingly, sough for quashing of impugned orders.

(3.) I have heard M.R.Rajgopal, learned Senior Counsel appearing on behalf of Sri H.N.Basavaraju for the petitioner, Sri M.S.Nagaraja, learned Additional Government Advocate appearing for the respondent-State and Sri T.P.Vivekananda, learned counsel appearing for the respondent No.2.