V MALLIKA Vs. SECRETARY TO GOVERNMENT

JUDGEMENT

(1.) The prayer in the writ petition is to quash the order dated 31.10.2005 passed by the second Respondent confirmed by the order of the first Respondent dated 19.12.2006 and cancel the appointments of the Respondents 3 and 4 as Rural Librarians and issue consequential direction to appoint the Petitioners as Rural Librarians with effect from 31.10.2005 with all consequential benefits.

(2.) The learned Counsel for the Petitioners, during the course of arguments, submitted that even though such a prayer is made in the writ petition, the Petitioners are not pressing the prayer to quash the appointments of Respondents 3 and 4 and the Petitioners will be satisfied, if a direction is issued to Respondents 1 and 2 to appoint the Petitioners as Rural Librarians notionally with effect from 31.10.2005 within a reasonable time. The said submission made by the learned Counsel for the Petitioners is recorded.

(3.) It is the case of the first Petitioner that he belongs to Most Backward Class community and passed B.A. (History) Degree examination and the Certificate course in the Library and Information Science as well as the Diploma course in Co-operation. The first Petitioner registered his name in the District Employment Exchange Office, Salem bearing Registration No. 11062/94. According to the first Petitioner, he was appointed as Librarian in the District Central Library, Salem on daily wage basis and he was selected and joined duty on 25.4.1996. However, he was ousted from service on 26.7.1996. Again he was appointed on daily wage basis from 4.7.1998 to 26.10.1998 and posted at District Central Library, Salem. The first Petitioner renewed Employment Registration and the Registration is still in force.