Government employees seeking regularisation must pursue their claims before the Karnataka State Administrative Tribunal.

The petitioners, who claimed to be working as Auxiliary Nurse Midwives in Government hospitals, sought reconsideration of their claims for regularisation or absorption, relying on representations dated 22 June 2026 and 24 August 2026 and citing earlier decisions on regularisation.

The State’s Additional Government Advocate objected that the petitioners should pursue their claims before the Karnataka State Administrative Tribunal (KSAT) under Section 15 of the Administrative Tribunals Act, 1985.

The Court disposed of the writ petition without examining the merits of the regularisation claims.

1. Whether the petitioners’ claims for regularisation or absorption in Government service should be pursued before the KSAT under Section 15 of the Administrative Tribunals Act, 1985

2. Whether the writ petition should be entertained, or disposed of with liberty to the petitioners to approach the KSAT

Section 15 of the Administrative Tribunals Act, 1985 was identified as providing the route to the KSAT for the service-related claims in question.

The Court did not discuss or apply the regularisation principles or precedents cited by the petitioners; it made no determination on the merits of their claims.

The Court considered the nature of the relief sought and the petitioners’ assertion that they worked as nurses in Government hospitals.

It agreed with the State’s preliminary objection that they should file an application before the KSAT, rather than pursue the claims in the writ petition.

The Court did not assess the petitioners’ eligibility for regularisation or the merits of the authorities cited in support of their claims.

The regularisation and absorption claims were left open for consideration before that forum.