A VIJAYALAKSHMI Vs. STATE OF TAMILNADU

JUDGEMENT

(1.) All these writ petitions seek a direction to the respondents to regularize the services of the petitioners in the post of Junior Assistant or any other post in the same cadre.

(2.) The gist of the case in all these writ petitions is that the petitioners got necessary educational qualification and registered the same with the District Employment Exchange, Villupuram. In the year 2008, they were sponsored by the Employment Exchange for the post of Junior Assistant in the Courts of Villupuram district. On being sponsored by the Employment Exchange, they received the call letters on different dates in the month of April, 2008. They actually attended the interview for the post Junior Assistant on temporary basis in different Courts of Villupuram in the time scale of pay of Rs.3200-85-4900. Pursuant to the same, they received the orders of appointment on temporary basis on 25.4.2008 and they have been working so.

(3.) It has been the practice that pursuant to the concurrence from the High Court, the appointment of the persons, who were appointed on temporary basis, were to be confirmed. Though a direction is given in the writ petitions filed by the Judicial Temporary Employees Welfare Association in W.P. Nos.9710 and 10189 of 2009, no examination has been conducted.