B MARIBETTAPPA Vs. ZILLA PANCHAYAT

JUDGEMENT

(1.) PETITIONER was a daily wageworker in the services of the 1st respondent-Zilla, Panchayat from 21. 6. 1979. Petitioner's services were regularized as a daily wageworker w. e. f 1. 1. 1990 and the petitioner started working as a permanent employee from this date onwards by creating supernumerary post in terms of a Government Order No. DPAR 2 SLC 90 dated 6. 8. 1990.

(2.) WHILE the petitioner was working in such a position as a junior work inspector his services were placed at the disposal of the Zilla Panchayath Chickmagalur against an existing vacancy of second division clerk a post which was available at Zilla Panchayath, Chickmagalur, and making the petitioner's appointment permanent w. e. f 1. 1. 1998. These are all undisputed facts.

(3.) PETITIONER retired on attaining superannuation w. e. f 31. 3. 2005.