ERAPPA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) THIS Writ Petition is directed against the order dated 25th April 2013 passed by the Karnataka Administrative Tribunal, Bangalore, in Application No.603 of 2007.

(2.) WE have heard the learned Counsel appearing for the petitioner at length and perused the aforesaid impugned order and also the orders impugned before the Administrative Tribunal.

(3.) THE grievance of the petitioner is that, his services should have been regularized in Group -C post and not in Group -D post. The State Government considered the case of the petitioner as per its order dated 11.7.2006, a copy of which is produced as Annexure -17. As could be seen from the said order, the State Government has examined the case of the petitioner in the light of the judgment of the Supreme Court in Secretary, State of Karnataka and others vs - Umadevi and Others, 2006 4 SCC 1and has found that the petitioner is not entitled for regularization under Group -C post. However, the petitioner's services had been regularized under Group -D post.