B K ANNAPPA Vs. URBAN DEVELOPMENT AUTHORITY HASSANAND

JUDGEMENT

(1.) THE petitioner has approached this court for quashing the communication dated 16-6-1998 (annexure-a) of the secretary, urban development department, (respondent 3) to the commissioner, hassan urban development authority, (respondent 1) intimating him to cancel the official memorandum dated 27-3-1998 (annexure-d) according sanction to appoint the petitioner for 'group d' post with effect from 24-3-1998. His further prayer is to regularise his services in the respondent-urban development authority (in short 'authority' ).

(2.) STATEMENT of objections have been filed on behalf of the state government and the authority. Apart from this, as directed by this court, the commissioner of the authority has also brought on record certain facts through his personal affidavit.

(3.) ACCORDING to the authority, for execution of certain developmental projects undertaken by it during the year 1992-93, it had employed persons like the petitioner on contract or daily wages basis as 'group d' employees for a limited period of 90 days or less. The petitioner's services on daily wages basis were availed by the authority keeping in view the exigencies of the project and ultimately on termination of his contract he was relieved of his services.