K P SUNILKUMAR Vs. DISTRICT ANIMAL HSUBANDRY OFFICER

JUDGEMENT

(1.) THE petitioner is a casual part time sweeper in the service of the 1st respondent. THE petitioner claims that the petitioner is entitled to be regularised in service in accordance with Ext.P1 Government order. THE petitioner's claim in this regard has been rejected by Ext.P3 on the ground that respondents 2 and 3 had also worked as part time sweepers in the same unit. THE petitioner seeks the following reliefs;

(2.) I have heard the learned Government Pleader also.