RAMACHANDRAPPA B D Vs. THE STATE OF KARNATAKA

JUDGEMENT

(1.) All these petitions arise out of similar facts, and raise identical legal issues, therefore, they are being decided by this common order.

(2.) The issue involved in the present case is whether the contractual employees working on the posts of Taluk Nodal Officers ("TNO", for short) under the Rajiv Gandhi Rural Housing Corporation Limited ("the Corporation", for short) can claim the right to be absorbed or regularised in the service of the Corporation, or not ?

(3.) The facts of the case are being taken from Ramachandrappa B.D. and Others v. State of Karnataka and Others (W.P.Nos.52194-343/2015).