DIRECTOR OF VILLAGE PANCHAYAT Vs. V. THANUMOORTHY

JUDGEMENT

(1.) The Government has preferred the present Writ Appeal, challenging the order, dated 13.02.2014 passed in W.P(MD)No.10666 of 2008.

(2.) The first respondent/writ petitioner, who was a Hand Pump Fitter / Helper appointed on a daily wage basis by the Commissioner, Killiyoor Panchayat Union on 03.06.1996, was seeking to get his service regualized as per the Government Order in G.O.Ms.No.55, Rural Development and Panchayat Raj (E5) Department, dated 15.06.2006. He has completed 10 years of service. The above said G.O is applicable to the persons, who have put in service for more than 10 years from 1982 to 01.04.1997.

(3.) According to the first respondent / writ petitioner, out of 15 persons, who were recommended by the third respondent, services of 13 persons have been regularized, only the first respondent / writ petitioner and one P.Wilson were not considered by the authorities, despite they possessed the required qualification. The first respondent / writ petitioner further stated that despite they possessed the required qualification and completed service for 10 years and also the appointment was in the year 1996, his service should also have been regularized on par with the Hand Pump Fitter / Helper of other Unions. Hence, the first respondent / writ petitioner filed a Writ Petition in W.P(MD)No.10666 of 2008 for a Writ of Mandamus, seeking a direction to the respondents 1 to 3 to regularize his service from 03.06.1996 and direct the respondents to appoint the first respondent / writ petitioner as Office Assistant under any of the Panchayat Union.