- (1.) BEING aggrieved by judgment dated 21.2.2013 passed by learned Single Judge in S.B. Civil Writ Petition No. 7620/2011 this special appeal is preferred. By the judgment impugned, the learned Single Judge directed the respondents to consider case of petitioner respondent for regularization of his service as Scavenger and also to allow him other pecuniary benefits including grant of regular pay scale.
(2.) THE directions aforesaid were given by learned Single Judge by taking into consideration the law laid down by Hon'ble the Supreme Court in the case of Secretary, State of Karnataka Vs. Uma Devi, [2004(4) SCC 1]. It is submitted by learned counsel for the appellant that the direction for regularization of the petitioner's service could not have been granted as appointment to him was not given by adhering the regular procedure required for making appointment on the post concern.
(3.) WE do not find any merit in the argument advanced.;