DHARWAD DISTT P W D LITERATE DAILY WAGE EMPLOYEES ASSOCIATION Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) These are five writ petitions under Article 32 of the Constitution by two trade unions, a society formed by Law students of the University College and two individuals asking for quashing of the Karnataka Government's Notification of 12th March, 1982, and for directions to confirm the daily rated and monthly rated employees as regular government servants and for payment of normal salary at the rates prescribed for the appropriate categories of the Government servants and other service benefits. It has been pleaded that about 50,000 such workers are employed in the different Government establishments and though many of them have put in 16 to 20 years of continuous service - which is proof of the fact that there is permanent need for the jobs they perform - they have not been regularised in their service and are not being paid equal pay for equal work as has been mandated by this Court by way of implementation of the Directive Principles of State Policy.

(2.) A two-Judge Bench of this Court dealing with these writ petitions on 14th July, 1988, directed:

(3.) Pursuant to the aforesaid directions, the State of Karnataka has filed a draft scheme, copies of which have been served on the parties, their response to the draft scheme has been received and the matter has been heard at length.