R VENKATACHALAPATHI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Since the petitioners in all these petitions are questioning the impugned order dated 23.02.2017 passed by the third respondent-Deputy Commissioner, these petitions are heard and disposed of by this common order.

(2.) The petitioners are employees of Kolar City Municipal Council. It is the contention of the petitioners that they have been working against sanctioned posts. The petitioners find themselves in the list prepared under the Karnataka Daily Wage Employees Welfare Act, 2012. A proposal was prepared by the Kolar City Municipal Council with regard to the workers eligible for regularisation, which includes the name of the petitioners. The proposal was submitted to the Deputy Commissioner, Kolar.

(3.) On 23.02.2017, the Deputy Commissioner, communicated to the Commissioner, City Municipal Council, Kolar that inspite of several reminders being sent to the Municipal Council, the Council has failed to submit particulars that were sought with respect to each of the candidates whose proposal was forwarded by the Municipal Council. The Deputy Commissioner has listed some of the deficiencies in the proposal viz., copies of the school certificates not being certified by the Department, copies of the resolution passed by the Council not being certified, while copies of the extract from the wage register and attendance register having been produced, it was required on the part of the Municipal Council to produce the wage register and attendance register to substantiate the claim of the Municipal Council etc.