A.JAYANNA Vs. BOARD INTERMEDIATE EDUCATION

JUDGEMENT

(1.) Heard Sri C. Srinivasa Baba, learned counsel for the petitioners and learned Government Pleader for Higher Education appearing for the respondents.

(2.) The Writ Petition has been filed seeking regularization of the services of the petitioners as 'Office Subordinates' in the Office of the 1st respondent.

(3.) It is contended by the petitioners that the 1st petitioner was appointed in 1998, and the 2nd petitioner was appointed in 2009 as 'Office Subordinates' in the existing vacancies on a daily wage basis in the 1st respondent Board. Their services were categorized as unskilled and semi-skilled. Further, the petitioners have discharged their duties without interruption for the last 24 and 19 years, respectively. The petitioners have sought regularization of their services. However, the same was not allowed. Thus, the petitioners have approached this Court by way of the present Writ Petition.