M. ANJAIAH Vs. DIRECTOR

JUDGEMENT

(1.) Heard learned counsel for the petitioners and learned standing counsel appearing on behalf of the respondent.

(2.) This writ petition is filed to issue an appropriate writ or writs or order or orders more particularly in the nature of Writ of Mandamus directing the respondent to regularize the services of the petitioners in consideration of their long service more than 10 years as Hamalis divided into three categories, namely, skilled, semi-skilled and un-skilled in the light of the judgment and order of the Apex Court in the case of State of Karnataka v Umadevi that was followed in subsequent cases by this Court.

(3.) The case of the petitioners, in brief, is as follows: