SATHYASHANKARI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) In this petition, petitioner seeks for the following reliefs.

(2.) Heard learned counsel for the petitioner and learned Additional Government Advocate for the respondents and perused the materials on record.

(3.) In addition to reiterating the various contentions urged in the petition and referring to the material on record, learned counsel for the petitioner would point out that in addition to the petitioner, two other persons Smt. Vijayakumari and Smt. Gulabi were appointed pursuant to the very same Notification dtd. 13/8/1986 and the petitioner and the other two persons were working as clerks/typists for more than 38 years of service, as a result of which, they would be entitled to regularization.