BALUNATHAN Vs. COMMISSIONER RANIPET MUNICIPALITY

JUDGEMENT

(1.) THE petitioner has invoked the extraordinary equitable jurisdiction of this Court, seeking reappointment in service.

(2.) THE petitioner joined the service of Ranipet Municipality as NMR worker in the year 1991 on daily wage basis and he continued in service till the year 1997.

(3.) THE case set up by the petitioner in this writ petition is that number of junior employees to the petitioner stood regularized in service, therefore, the petitioner is entitled to be reappointed in service.