R.M.THIRUMARAN Vs. ADMINISTRATOR GENERAL

JUDGEMENT

(1.) ALL these Writ Petitions came to be listed on being specially ordered by the Hon'ble Acting Chief Justice vide order dated 29.1.2013. The issue raised in all these Writ Petitions is almost identical.

(2.) IN W.P.No.6955 of 2009, the petitioner seeks for a direction to the respondents to regularize the services of the petitioner as a Lecturer in Department of Commerce in the Pachaiyappas College, Chennai-30 w.e.f.11.8.1992 the date on which he joined the college in terms of paragraph 53 of the judgement of the Supreme Court in State of Karnataka-vs-umadevi reported in 2006 (4) SCC page 1. The contention of the petitioner was that he was appointed as a Lecturer in the Department of Commerce on 11.8.1992. The order of appointment as found in page 1 of the typed set shows that the appointment was made by the Principal of the College in respect of running of the evening classes and it also stated that he had appointed the Teachers who are working from the date mentioned therein. Subsequently, the petitioner who was initially appointed as part-time Lecturer was made as full time Lecturer in Commerce on consolidated pay. The petitioner sent a representation on 27.2.2009 to the respondents including the Trust stating that paragraph 53 of the judgement of the Supreme Court in State of Karnataka-vs-umadevi enables the management from regularizing the service of Teachers who have put in long number of years of service and they are duty bound to regularize the services in terms of the judgement of the Supreme Court.

(3.) IN W.P.No.6957 of 2009, the petitioner claims that he was also appointed as Guest Lecturer in the Department of Commerce for the Evening Classes by the order dated 7.10.1997 by the Principal of the College. His appointment came to be terminated at the end of the academic year and subsequently he was appointed for the successive academic years. He also sent an identical representation as set out in the earlier Writ Petition.