P MANOJ Vs. PRINCIPLE SECRETARY TO GOVERNMENT

JUDGEMENT

(1.) Petitioner is aggrieved by the order, Ext.P8, whereby the request to regularize the petitioner's service as Gardner under the 3rd respondent has been rejected by the Government.

(2.) The petitioner was initially appointed as Gardner on 19/09/1995 and has been continuing on daily wages thereafter. The petitioner had been moving various authorities seeking regularization and by Ext.P2 judgment dated 24/11/2005 in WP(C) No.14170/1999, his claim was directed to be considered, which was rejected as per Ext.P3 order. Later the petitioner moved the Chief Minister challenging Ext.P3. The request was forwarded to the 4th respondent and the 4th respondent by Ext.P5 intimated the Government that they are ready to absorb the daily waged employees if the Government accords sanction for the same on humanitarian considerations. Ext.P6 is a further representation, which was also directed to be disposed of by Ext.P7 judgment.

(3.) In Ext.P8 order, it is mainly pointed out that the petitioner was appointed on daily wages and the Government have also decided to bring all appointments in the IMG within the purview of the Kerala Public Service Commission, as per notification dated 18/02/2008.