K.S.LAXMINARAYAN SHASTRY Vs. UNION OF INDIA

JUDGEMENT

(1.) PETITIONER by this writ petition impugns the order of the employer/respondent no.2 dated 16.9.1999 whereby a lower wage was directed to be payable to the petitioner who was a daily wager/casual labourer. Though the writ petition contains many reliefs, the sum and substance of the reliefs is basically the claim of the petitioner for regularisation from a casual/daily wage labourer to a regular employee.

(2.) THE Constitution Bench judgment of the Supreme Court in the case of Secretary, State of Karnataka & Ors. vs. Umadevi & Ors., (2006) 4 SCC has laid down the following ratio.

(3.) IN view of the above, there is no merit in the petition and petitioner neither can be granted regularization nor a particular pay/wage/monetary emoluments. The writ petition is therefore dismissed, leaving the parties to bear their own costs.