P. RAVIKUMAR Vs. GOVERNMENT OF TAMIL NADU REP. BY ITS SECRETARY TO GOVERNMENT ENVIRONMENT & FOREST DEPARTMENT SECRETARIA

JUDGEMENT

(1.) THE office of Conservator of Forests (Research) Coimbatore by its proceedings dated 17/5/1994 called for the list of candidates to be appointed on daily wage basis to the post of Research Assistant from the District Employment Officer, Madurai District.

(2.) PURSUANT to the aforesaid proceedings, the Employment Exchange sponsored the list of candidates with the required qualification and the petitioner was one among them. An interview was conducted and the petitioner was selected and posted as Research Assistant on daily wages by way of an appointment order dated 9/2/1995.

(3.) THE third respondent made a recommendation dated 10/7/2006 to the second respondent in the matter of regularisation of service of the petitioner. The fourth respondent also made his recommendation in his letter dated 18/12/2006 on the same lines. Again, the fourth respondent sent proceedings dated 16/5/2007, 17/7/2007 and 26/12/2008 to the third respondent recommending the regularisation of the services of the petitioner.