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Judgment
3 paragraphs · 160 wordsRajendra Menon, Judge
Petitioner is working as a daily wage employee in PWD prior to 31.12.1988. Grievance of the petitioner is that inspite of an order passed on 9.11.2004, in W.P. No. 11666/2004, and the subsequent orders passed in the case of Secretary, State of Karnataka and Others Vs. Umadevi and Others, and the circular issued therein, claim of the petitioner for regularization has not been considered. Keeping in view the grievance of the petitioner, for the present without entering into the controversy on merits, respondents are directed to consider the claim of the petitioner for regularization in accordance to the Scheme formulated as per the directives issued by the Supreme Court, in the case of Umadevi (supra) and decide the claim of the petitioner by a speaking order within a period of three months from the date of receipt of certified copy of this order.
Petition stands disposed of with the aforesaid. Certified copy as per rules.