SHANTHALAKSHMI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) These petitioners have been working as Daily Wage Workers with effect from 1/7/1984 with the Departments of Sericulture and Horticulture, Government of Karnataka. The petitioner in WP No. 40204/2012 is employed with the Department of Sericulture, and the petitioners in WP No. 54553/2014 are employed with the Department of Horticulture. The petitioners are aggrieved by the respective Endorsements which are dtd. 14/6/2010 and 15/6/2012, and these Endorsements are produced as Annexure - H and Annexure C in the respective writ petitions.

(2.) The impugned Endorsements are issued by the concerned essentially informing the petitioners that the request for regularization of their services cannot be considered and the details of these impugned endorsements are as follows. The details of the impugned Endorsement dtd. 14/6/2010, which is impugned in WP No. 40204/2012 are as follows:

(3.) This Court must record that Sri Reuben Jacob, Additional Advocate General for the State, is categorical that because of the provisions of the Karnataka Daily Wage Employees Welfare Act, 2012 [for short, the 'Daily Wage Employees Act'], the claims of the Daily Wage Workers, who are continued in such service beyond ten years, are settled upon completion of 60 years before they are relieved; and that even the petitioners' claims have to be settled in the light of the Daily Wage Employees Act.