VENKATARAJU V. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner has filed this petition under Articles 226 and 227 of the Constitution of India challenging the legality, propriety and correctness of the order dtd. 31/1/2022 passed by the Karnataka State Administrative Tribunal, Bengaluru ('Tribunal' for short) in Application No.426/2021 (Annexure-C) and consequentially confirming the endorsement dtd. 11/12/2019 issued by Respondent No.2 (Annexure-A19) by rejecting the claim of the petitioner for regularization of his services and, for issuing writ of Mandamus directing the respondents to regularize his services with effect from the date on which he completed 10 years of continuous service with all consequential benefits and issue such other writ for which the petitioner is found entitled to.

(2.) The factual matrix as stated in the petition are as under:

(3.) Now, the petitioner is before this Court seeking the aforesaid relief. Notice of this petition is taken by learned Sri B.J.Eshwarappa, AGA for respondent nos. 1 to 3. No objections are filed to this petition. We have heard learned Senior Counsel for the petitioner Sri Vighneshwar S.Shastry and learned AGA, Sri. Eshwarappa at length. Perused the records.