PUTTASWAMY K Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Though these matters are listed for "Hearing- Interlocutory Applications", with the consent of the learned counsels on both sides, these petitions are heard and disposed of finally by this common order .

(2.) The petitioners were erstwhile employees of the Mysore Acetate & Chemicals Company Limited, which when liquidated, the services of the employees of the Mysore Acetate & Chemicals Company Limited was assigned to various Autonomous bodies under control of State Government such as K.S.R.T.C., Karnataka Housing Board, Municipal Corporations, Town Municipalities, City Municipal Councils, etc., through out the State. Later on, when the Government took a decision to absorb all such persons who were deputed to Government undertakings, but those employees who were assigned duties at Government departments were not absorbed, the aggrieved employees approached this Court in Writ Petition No.28000/2003 and connected matters. Those writ petitions were allowed and the order passed by the Government was quashed, by order dated 22.03.2012. The respondents herein were unsuccessful in the writ appeals preferred an appeal before the Division Bench of this Court. Writ Appeal Nos.5571/2013 & 6450-6500/2013 were dismissed on 07.01.2015, confirming the order passed by this Court in Writ Petition Nos.28000/2003 and connected matters.

(3.) Heard the learned counsels for the petitioners and the respondents.