UEMSHA T.N. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This Petition is presented by 27 persons seeking quashing of the endorsement, dtd. 11/8/2023 by which their claim for regularization has been rejected. They are also praying for a direction to be issued to the Respondents to regularise their services since they have worked with the Respondents for the past 22 years. In addition, they also seek payment of arrears up to date.

(2.) It is the case of the Petitioners that they were employed as binders and subsequently as printers from the year 2000 at the printing press in Tumkur, and after the closure of the press at Tumkur, they were working at the printing press in Peenya on an outsourced basis.

(3.) They contend that there were a total of 96 Workers who had been initially employed and, thereafter, 50 Employees had been absorbed, while the remaining continued to work on a piece-rate basis. They also contend that the printing press at Tumkur shut down in the year 2016 and they were asked to work in the press through different Contractors from the year 2016, and this was done only to ensure that there was no evidence of a direct Contract between the printing press and them. They also state that in the year 2018, they had sought regularisation and this request was also considered by resolving that action to be taken to absorb them as and when vacancies were created.