LAWS(KAR)-2024-9-85

B. J. RANI Vs. STATE OF KARNATAKA

Decided On September 25, 2024
B. J. Rani Appellant
V/S
STATE OF KARNATAKA Respondents

JUDGEMENT

(1.) Ten Staff Nurses (Stipendiary) working in Sri Jayadeva Institute of Cardiovascular Sciences and Research (referred to as "the Institute") - contending that they were appointed between 2004 and 2007 and have been working ever since - are before this Court challenging the endorsement issued by the Institute denying their request for regularization.

(2.) The details of initial appointment of the petitioners as Staff Nurses (Stipendiary), which are not in dispute, are as follows:

(3.) The Official Memorandum ("OM") referred to in the affidavit dtd. 25/10/2023 of the Under Secretary to Government, Medical Education indicates that an office advertisement had been issued on 21/10/2004 calling for applications for filling up the posts of Staff Nurses (Stipendiary). In fact, this advertisement was published in the Deccan Herald Newspaper on 21/10/2004 and the same is also produced as Annexure-R1 to said affidavit. The advertisement, insofar as it relates to Staff Nurses (Stipendiary), reads as follows: