GIRISH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard the learned counsel for the petitioners and the learned Government Advocate for the respondents.

(2.) This petition is filed questioning the Annexure - U the report dtd. 27/2/2017 submitted by the State Committee constituted for the purpose of regularization of the temporary employees. The petition is filed questioning said report in so far as rejection of the petitioners' claim for regularization of their service.

(3.) It is the case of the petitioners that they are appointed by Wadi Gram Panchayat vide appointment letter dtd. 30/3/1996 as second division clerk and bill collector respectively. Both the petitioners claimed that they have completed their SSLC at the time of their appointment. It is further stated that on 25/5/1996 the Gram Panchayat passed a resolution by confirming the appointment of petitioner No.1 and on 30/10/1996 confirmed the appointment of petitioner No.2.