B K MANI Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) THE petitioner has approached this Court with the prayer for issuance of a writ in the nature of Certiorari, to quash the impugned part of order regularising the petitioner on the post of Fitter with effect from 6.12.1988 instead of the date of initial appointment.

(2.) THE petitioner qualified the Fitter Course from the Government Industrial Training Institute at Chengalput in July 1973 and got his name registered with the Employment Exchange. On requisition from the Commissioner of Municipality, the name of the petitioner was sponsored for appointment, to the post of Fitter, along with other eligible persons. After following due process of selection, the petitioner was appointed as Fitter, on daily wages basis and posted at Alandur Municipality.

(3.) RULE 4 of these rules stipulates exclusion of the general service rules. According to the statutory rules, the appointing authority is the Commissioner of Municipality.