F. M. HUNASHIKATTI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner who is a retired employee of 4th respondent-University has approached this Court seeking for the following reliefs:

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

(3.) Facts leading to filing of this writ petition narrated briefly are, the petitioner was appointed as a Field Officer in the year 1977 by the 3rd respondent and thereafter in the year 1985, he was allegedly absorbed as a monthly rated employee. The 1st respondent had issued a Government order as per Annexure-G dtd. 6/8/1990 for regularization of casual/daily rated employee. Pursuant to the same, the petitioner had also made a request to regularize his services. In the meanwhile, the petitioner was deputed to the 4th respondent-University. Considering the prayer made by the petitioner for regularization, an order dtd. 1/7/2009 was passed by the 4th respondent regularizing the petitioner for services with effect from 1/7/2005. The petitioner had submitted a representation to re-consider the said order, on the ground that his past services was not taken into consideration by the 4 th respondent before passing the order Annexure-K dtd. 1/7/2009. Considering the said request made by the petitioner, the 3rd respondent vide Annexures-M and N had recommended the case of the petitioner for regularization with effect from 1/2/1994. Since the said recommendations were not considered by the 4th respondent, the petitioner was before this Court in WP No.113230/2019 with a prayer to direct the 4th respondent to regularize the services of the petitioner with effect from 1/1/1990 in terms of the Government Order dtd. 6/8/1990 (Annexure-G to this petition).