Karnataka High Court
Shivamma W/O Laxmikanth vs Krishna Grameen Bank on 8 September, 2010
Author: Anand Byrareddy
Bench: Anand Byrareddy
RRAJAPUR ROAD-Vf:
'g.GU'LBARGA. ~~ *
INTEHEHHHECOURT(HPKARNATAKA
CIRCUIT BENCH AT GULBARGA
DATED THIS '11-IE osm DAY OF SEPTEMB}E';.R;~« H
BEFORE
THE HON'BLE MR. JUSTICE
WRIT PETITION No.8o694/29092'(s_§12EG) " V'
BETWEEN V V
SI-IIVAMMA
W/O. LAXMIKANTH
AGED 49 YEARS
0cc:sUEs1DARY STAFF". E
EN KRISHNA GRAM1EEN;?iAE*AAAK. A
HEAD OFFICE A A
R/O. PLOT NO_._5, PQGJ1;/§CC)LOI\W'«--
NEAR BHAVANI'£EMfPLE'§:~K{ESHNOOR"ROAD
GULBARGA. A y
. A .... ..PETITIONER
(BY SI-IRI P. VILAS KuNrAR",,Am:., )
KRISHNA A BANK
THROUGH I'FSV'C}L"\IERE\xIAN
.. . . RESPONDENT
'{_BY_ SVHI§VE' 'A.M. NAGRAL. ADV, FOR SR1. RA. PATIL, ' g' \K/ rendered with respect to service law. The said decision deals with irregularly appointed employees, who may have continued in service by Virtue of interim dpirectlions issued by the Court and the learned _ draw specific attention to parag'ra:pl::.}'5'Il§ reported in the equivalent.,c'itatioh"
2607 at page 2687, "53. One aspect 'there may be cases _ A ' wheres ""itire;g§uiaE_"'e. {not illegal as fefilfpiaiiiied in S.V. ,(SU_Pl5lA;]:,i_-- f§'i,N;w* NANJUNDAPPA e..jNV.._"NAGARAJAN (SUPRA) and referredl'll't"oV--~iti*para"<1.5--above, of duly qualified persons inyV_.dt.tiylsahctioried vacant posts might _haVe°~..be'Cf1_'p._Ina.de'~~-"Rand the employees have continuedi--..tyo___wcrk for ten years or more but the intervention of orders of the Courts « The question of regularisation of the 'senifices of such employees may have to be co11s'1dered on merits in the light of the principles settled by this Court in the cases above referred to and in the light of this judgment. In that context, the Union of India,
-.\V and therefore, the petitioner shall be regularized, but, however without back--Wages. The petiti0n.e~r_l:'-ehaill however, be entitled to continuity of service-. ~ consequential benefits. The Comply with this order within .21 ;"pheri'r§d'lloft:'i--f. not earlier from the date of *1T:t)l'C1§lptl.C.)f.__E1'C§;l"flfi€£ClV"C0§5y of V the order.
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