SUNANDA M. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner is before this Court seeking the following prayer:

(2.) Heard the learned counsel Sri. Ramachandra A. Mali appearing for the petitioner, learned HCGP Sri P.N.Hatti appearing for respondent No.1 and the learned counsel Sri.Aravind D. Kulkarni appearing for respondent No.2.

(3.) The petitioner was engaged as Staff Nurses on ad- hoc basis in the 2nd respondent- Karnataka Institute of Medical Sciences ('the KIMS', for short). After rendering continuous service, the petitioner and others approached this Court in Writ Petition Nos.108405-108430 of 2018. This Court disposes the writ petitions, directing the respondents to consider the representations given by the Association in terms of the judgment of Apex Court then in the case of State of Jharkhand and others Vs. Kamal Prasad and others reported in (2014) 7 SCC 223. The endorsement is issued to all the persons who are members of the Association that regularization could not be done, as a matter of course. Therefore, the petitioner has individually presented the subject petition.