N.NARAYANA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner who is stated to have been appointed as valve man in Vani Vilas Water Supply under respondent No.4 Mysuru City Corporation has filed the present writ petition seeking for issuance of writ in the nature of mandamus for appropriate direction directing the respondent - authorities to consider the case of the petitioner for regularisation in terms of the direction of the Apex Court in the case of The State of Karnataka and others v. Umadevi and others reported in (2006) 4 SCC 1.

(2.) It is the case of the petitioner that though initially petitioner was appointed as valve man in Vani Vilas Water Supply, subsequently the responsibility of water supply to the city of Mysuru was handed over to respondent No.4 - Mysuru City Corporation. It is submitted that consequent upon reorganization of the department, the petitioner's service was transferred to respondent No.4 - Mysuru City Corporation. The petitioner submits that the respondent - Corporation had extended benefit of equal pay for equal work to the petitioner by order dtd. 5/12/2012.

(3.) It is the case of the petitioner that in the list of 308 employees who were extended benefit of equal pay for equal work, the petitioner's name finds mention at Sl.No.125. It is submitted that the case of other employees in the same list of those who were extended equal pay for equal work in terms of the order of 5/12/2012 have been regularized eventually.