YESWANTHA K. Vs. THE MANAGING DIRECTOR

JUDGEMENT

(1.) The issue in this writ petition is with regard to the regularisation of an empanelled driver on his completion of 10 years of service without insisting on what is said to be a subsequently incorporated pre-condition of 120 duties per year. In fact, this issue has been adjudicated by this Court on more than one occasion.

(2.) Briefly stated, the petitioner was initially engaged in the respondent Corporation in 1996 through Ext.P7 as empanelled driver. From 1999 to 2004, he is said to have been disengaged on the ground of deployment of other drivers based on the advice of the Kerala Public Service Commission. In course of time, once again, beginning from 2005, the petitioner was admitted to duty.

(3.) While the petitioner had been continuing in service as empanelled driver, on 22.12.2011, the Government issued Ext.P3 Government Order directing the respondent Corporation to regularise the services of the empanelled drivers, conductors and Mechanics, provided they had completed 10 years of service by then. In the light of Ext.P3 Government Order, the petitioner is said to have submitted Ext.P7 representation on 03.05.2012 seeking regularisation of his services. When it was not considered, he filed W.P.(C) No. 9183 of 2014, thereby inviting Ext.P9 judgment dated 10.06.2014. While disposing of the writ petition, this Court has observed that the case of the petitioner shall be considered in the light of the decisions rendered by this Court in R.P. No. 1031 of 2013 and Writ Appeal No. 340 of 2014.