RAVIKALA PRABHU Vs. CHIEF EXECUTIVE OFFICER

JUDGEMENT

(1.) Since the question for consideration and grievances urged in these writ petitions are one and the same, these matters are heard together and disposed of by this common order.

(2.) The petitioners in all these writ petitions were daily wage workers in various Taluk panchayaths and Zilla Panchayath, situated at Chikmagaluru District. Since the petitioners have rendered services for more than 10 years as daily wage workers, they made representations to the respondents requesting that their services be regularised. Since their representations were not considered, some of the petitioners approached this Court in W.P.No.2201/2008. This Court, by order dated 13.01.2019, directed the Chief Executive Officer, Zilla Panchayath, Chikmagaluru District to consider the representations given by the petitioners therein, in the light of the decision of the Apex Court, in the case of Secretary, State of Karnataka and Others Vs. Umadevi and others, reported in 2006 (4) SCC 1 and to take a decision within three months from the date of receipt of copy of the order.

(3.) In compliance of the directions issued by this Court, the services of the petitioners were regularised by order dated 19.5.2011. Subsequently, the order dated 19.05.2011, succeeded by another order dated 23.01.2012, giving effect to the date of appointment of the petitioners retrospectively from the date mentioned against each of the petitioners in the order dated 28.01.2012. As a consequence, the modified order gave retrospective effect of regularisation from the date of every petitioner completing 10 years of service and what followed is grant of financial benefits after fixing the pay from the retrospective date. It is admitted that the petitioners have received a financial benefits flowing from the modified orders.