M RAMAKRISHNAIAH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) THE petitioners in Writ Petition Nos. 522 to 529 of 2003 are employed as daily wage workers in different APMC's under the jurisdiction of the second respondent.

(2.) THE petitioners in Writ Petition Nos. 25058 to 25060 of 2004 and other batch of cases are employed as daily wage workers in different departments coming under the jurisdiction of the Zilla Panchayaths.

(3.) THE petitioners in Writ Petition Nos. 12643 to 12645 of 2003 are working as daily wage workers under the second respondent-Khadi industries Board in the said writ petitions.