H BALAKRISHNEGOWDA Vs. SECRETARY TO GOVERNMENT

JUDGEMENT

(1.) PETITIONER claims to be working on an ad hoc/daily wage basis as a 'gang man' for the past 17 years having reported for duty on 1. 1. 1988 and claims to be working in the same capacity as of now.

(2.) PETITIONER's efforts to get his employment regularized or made permanent having not been favourably ordered by the Panchayath Authorities or the State Government, the present writ petition is for issuing directions to the respondents to consider and regularize the services of the petitioner.

(3.) SUBMISSION of Sri. Ramachandrachar, Learned Counsel for the petitioner, is that a good number of similarly situated persons had filed writ petitions before this Court; that such writ petition have been allowed and this Court has issued directions to the respondent- State and other public authorities to regularize the services of persons like the petitioner, who had put in more than 10 years of temporary service that in the present case also the petitioner having worked for 17 to 18 years in such temporary capacity, seeks for directions to be issued to the respondents to regularize the services of the petitioner and in this regard has reliance on a recent government order dated 19. 07. 2002. Where under Learned Counsel submits that the State Government had issued directions for regularization of as many as 141 daily wage workers, who had put in long years of service; that though such order was passed in terms of the directions issued by this court in writ petitions filed by such persons, the government having not passed such an order for regularization, Learned Counsel for the petitioner urges for issue of directions to pass like orders in the case of the petitioner also, who is similarly situated and at any rate having put in more than 10 years of service and therefore, the government should be compelled to do so, as the respondents are not regularizing the services of the petitioner by themselves and in such circumstances the present writ petition is for issue of a writ of mandamus to the government.