A SANTHALAKSHMI Vs. TAMIL NADU PUBLIC SERVICE COMMISSION

JUDGEMENT

(1.) IN all these writ petitions, the common question arises for consideration of this Court is as to whether the petitioners who were appointed by the Tamil Nadu Public Service Commission either as section writers or as Fair copyists on daily rate basis are entitled to seek for absorption and regularization of their services. Since the issue involved in all the writ petitions are one and the same, all the writ petitions are dealt with by a common order.

(2.) THE petitioners in all these writ petitions were appointed as section writers or as fair copyists from the year 1991 onwards by the respondent Tamil Nadu Public Service Commission hereinafter called as "THE Commission" after their names were sponsored by the employment exchanges and after the interview. THE petitioners are working from the respective date of the appointment continuously till date barring some artificial breaks in their services. THE petitioners services are continuous, meritorious without any blemish. THE nature of the work of the petitioners are the same to that of the regular employees and the responsibilities and duties are also equal to that of the regular employees and the petitioners were asked to work in various sensitive posts and that being so, the respondent- Commission without assigning any reasons discontinued the services of some of the petitioners by placing a notice in the notice board and in respect of some other petitioners by oral orders. Aggrieved by the same, the present writ petitions have been filed challenging either the order of ouster in writing or in oral and for a consequential direction to regularize the services of the petitioners with the consequential benefits from the date of absorption in the respondent- Commission.

(3.) MR.K.Sakthivel and MR.Thiruvengadam, learned counsel appearing for some of the petitioners would adopt the arguments of the other counsel.