MAHADEVAPPA Vs. CHIEF SECRETARY, GOVERNMENT OF KARNATAKA

JUDGEMENT

(1.) Heard the learned counsel for the petitioner and the learned High Court Government Pleader.

(2.) This is a case of classic example of bureaucratic ineptitude and the adage, passing on the buck. It is the case of an ex-employee who served the people who are occupying the offices and who are insensitive to the sufferings of the unfortunate class. Despite there being numerous orders as reflected on a reading of Annexure-F, the petitioner who was made to render service on a daily wage basis from 06.09.1984 till his date of retirement on 31.05.2005, has been literally ingloriously kicked out.

(3.) The issue involved is regularisation of the services of a person who had put in more than two decades of service and more than 11/2 decades of service i.e., even prior to the law was laid down by the Hon'ble Apex Court in the case of the Secretary, State of Karnataka and others Vs. Umadevi and others, 2006 4 SCC 1. The petitioner was also before this Court in W.P.No.17875/2004 and the said writ petition came to be disposed of in terms of the order rendered by this Court while disposing of W.P.No.42096-42113/2001 dated 29.11.2001. This Court while disposing of the aforesaid writ petition has observed in paragraph 4 as follows: