N.KRISHNA MURTHY Vs. CHAIRMAN

JUDGEMENT

(1.) The petitioner is before this court seeking for a writ of mandamus and for a direction to the respondents to consider awarding weightge as per Annexure-G; and thereafter to consider his case for regularization as Assistant Environmental Officer in the respondent Board and regularize his services in accordance with law.

(2.) It is the case of the petitioner that he was appointed as a Civil Engineer under contract basis in the respondent-Board, 15 years ago. As per Government Order, dated 12.11.2009, his services are not regularized. Hence, he had filed Writ Petition No.4630/2011 before this Court seeking writ of mandamus to regularize his services.

(3.) This Court by the order dated 30.3.2011 directed that in respect of the contract employees who have made applications in response to the notification dated 6.10.2010 and who have made applications in pursuance of the interim order dated 23.2.2011 in W.P.No.38300/2010 shall be considered in terms of the qualification prescribed under the Cadre and Recruitment Rules 1992 and weightage as prescribed under the Government order dated 12.11.2009 be given to such applicants.