MOHINI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner who is a retired employee of respondent No.5-Corporation has preferred this writ petition seeking for the following reliefs:

(2.) Heard the learned counsel for the parties.

(3.) It is the case of the petitioner that she was appointed as daily wage employee in Chitaguppi hospital run by respondent No.5-Corporation and the petitioner had served in the said hospital continuously for a period of 21 years 9 months and 13 days as per the records of the hospital. The petitioner's prayer to regularise her service was not considered by respondent No.5-Corporation and it is under these circumstances, the petitioner had earlier approached this Court in WP No.112566/2017, which was disposed of on 9/3/2021 by a Coordinate Bench of this Court, directing the respondent No.5 to consider the claim of the petitioner for regularisation, in the light of the judgment of the Hon'ble Apex Court in the case of State of Karnataka Vs.Uma Devi and Others reported in (2006) 4 SCC 1 and if found eligible, to send a proposal to respondent No.1 for approval. Pursuant to the said order passed by this Court, petitioner's case was considered for regularisation and vide endorsement Annexure-N1 dtd. 19/7/2022, respondent No.5- Corporation has rejected the petitioner's case for regularisation and being aggrieved by the same, the petitioner is before this Court.