LAWS(KAR)-2015-7-425

RATHNA KUMAR; GLORY ROSALIND Vs. KARNATAKA FOOD AND CIVIL SUPPLIES CORPORATION LIMITED; BOARD OF DIRECTORS; N H BHEEMSEN; M S VANAJA; SHRILATHA K AND OTHERS

Decided On July 17, 2015
RATHNA KUMAR; GLORY ROSALIND Appellant
V/S
KARNATAKA FOOD AND CIVIL SUPPLIES CORPORATION LIMITED; BOARD OF DIRECTORS; N H BHEEMSEN; M S VANAJA; SHRILATHA K AND OTHERS Respondents

JUDGEMENT

(1.) In both these writ petitions, the petitioners have challenged the impugned order dated 19.01.2012, whereby, the Board of the respondent Corporation has quashed the order dated 26.08.2005, and has denied the benefit of treating the petitioners as Senior Assistants from 1984.

(2.) The facts are being taken from W.P.No.27614/2012. Briefly, the facts of the case are that the petitioners namely, B.Rathna Kumar and Smt.Glory Rosalind were appointed as Apprentice Trainees on 29.10.1982. The petitioners were appointed on daily wage basis. However, subsequently by the Board resolution dated 07.08.1984, they were absorbed as Junior Assistants. Interestingly, like the petitioners, there were seven other persons who held a Degree in B.Com and were Graduates. But while the other seven persons were appointed as Senior Assistants, the petitioners were appointed as Junior Assistants.

(3.) It is the claim of petitioner (in W.P.No.27614/2012) that his case was not distinguished from the case of seven other persons who were appointed on the post of Senior Assistants. Therefore, he filed a representation praying that the benefit that was given to other seven persons should equally be extended to him. Since no action was taken on the said representation, the petitioner filed a writ petition, namely W.P.No.21432/1996 before this court seeking directions from this court that the respondents be directed to regularise him as Senior Assistant. But, by order dated 12.09.1997, this court disposed of the writ petition giving liberty to the petitioner to submit a representation before the respondent no.1. This court further directed respondent no.1 to decide the representation so submitted.