LAWS(KAR)-2023-6-830

PARAMESHWARA Vs. NWKRTC

Decided On June 02, 2023
Parameshwara Appellant
V/S
Nwkrtc Respondents

JUDGEMENT

(1.) The petitioner who was working as a traffic controller with the respondent-Corporation has filed the instant writ petition seeking for the following reliefs:

(2.) Heard the learned counsel for the parties and also perused the material on record.

(3.) The petitioner had joined the services of respondent-Corporation as conductor on 4/6/1982. He was dismissed from the services on 1/12/1982 and the said order was questioned by him before this Court in WP No.19743/1986, which was disposed of by this Court along with connected writ petitions by order dtd. 27/11/1986 and the petitioner was directed to be reinstated by the Corporation forthwith. The undertaking of the petitioner that he would claim back-wages only with effect from 1/4/1998, was recorded. Thereafter, the petitioner was reinstated under an order dtd. 6/4/1987 and he was placed on probation as conductor for a period of two years. It is the case of the petitioner that his services were regularized and he was promoted periodically. When the matter stood thus, the petitioner has given a representation to the respondent-Corporation to extend continuity of services from the date of his original appointment in the year 1982 and accordingly extend him all service benefits including increment and promotion. The same was rejected by the respondent-Corporation vide endorsement at Annexure-D dtd. 4/5/2019 on the ground that this Court while allowing WP No.19743/1986 by order dtd. 27/11/1986 had not granted relief of continuity of service to the petitioner. Challenging the said endorsement and also the seniority list published by the Corporation dtd. 1/1/2017, the petitioner is before this Court.