NAVEEN DOBHAL Vs. UNION OF INDIA

JUDGEMENT

(1.) IN this writ petitions petitioners who were engaged to work for 10 days in a month on shift basis as Video Editors seek regularization in their posts.

(2.) THE issue in the present case is squarely covered by the judgment of the Constitution Bench of the Supreme Court in the case of Secretary, State of Karnataka & Ors Vs. Umadevi & Ors. 2006(4) SCC 1. In the case of Umadevi (supra) the Supreme Court has held that casual employees cannot be regularized, unless there are vacancies in sanctioned posts which are filled in through the regular recruitment process including of insertion advertisement in newspaper. The Supreme Court in the case of Umadevi (supra) has laid down the following ratio:-