R. VENURAJKUMAR Vs. PRINCIPAL SECRETARY, SCHOOL EDUCATION DEPARTMENT

JUDGEMENT

(1.) The writ petition in W.P.(MD)No.6378 of 2023 is filed by Venurajkumar for writ of Certiorarified Mandamus, to quash the impugned order dtd. 8/12/2022 of the 2nd respondent and consequently to direct the respondents to regularize the service of the petitioner as Jeep Driver in the 5th respondent Institute.

(2.) The writ petition in W.P.(MD)No.6379 of 2023 is filed by T. Arumugam for writ of Certiorarified Mandamus, to quash the impugned order dtd. 14/12/2022 of the 2nd respondent and consequently to direct the respondents to regularize the service of the petitioner as Jeep Driver in the 5th respondent Institute.

(3.) The brief facts of W.P.(MD)No.6378 of 2023 are that the petitioner joined as Jeep Driver in the 5th respondent institution on temporary basis, vide proceedings, dtd. 1/8/2011 and he was receiving a consolidated pay of Rs.5,000.00 from contingent fund. Subsequently on the request of the Jeep Drivers, the 4th respondent vide proceedings dtd. 10/12/2013 directed the Principal, the 5th respondent herein fix the salary as daily wages and the petitioner is receiving daily wages thereafter.