SRI BHAGWAN DAS Vs. THE DEPUTY COMMISSIONER

JUDGEMENT

(1.) The petitioners who are rendering service to the Mangalore Mahanagara Palike, through a contract have sought for the following reliefs:-

(2.) The petitioners claim to have been working for the respondent No.2 - Mangalore Mahanagara Palike as contract employees, working as valvemen and pumpoperators for about 28 years. It is asserted that they have been performing work of a regular employee of the Mangalore Mahanagara Palike which had availed services of the petitioners through contractors, despite having vacant posts.

(3.) The petitioners had made out a representation to the respondent No.2 - Palike which was taken note of and a communication forwarded to the Principal Secretary, Department of Urban Development, recommending regularisation of services of the petitioner in terms of Annexure - A dtd. 28/11/2014.