MADURAI KAMARAJAR UNIVERSITY PALKALAI KALAGA ANAITHU VIDHUTHI OOLIYARGAL SANGAM Vs. REGISTRAR MADURAI KAMRAJ UNIVERSITY

JUDGEMENT

(1.) .University, seeks for a mandamus to direct the respondents to implement the Resolution of the Syndicate dated November 16, 1999 and May 12, 2000 and to regularise the services of tghe petitioner within the time to be fixed by this Court.

(2.) . The petitioner contends that the Association consists of 119 members, who are working in various hostels and canteens run by the respondent University in its campus. The Association is a Registered Association. The members are working as Clerks, Attenders, Watchmen, Cooks, Servers etc. in the hostels and canteens run by the respondent University. Most of them have completed nearly 20 to 25 years of continuous service in the respondent University. The members of the Association in their individual capacity have been frequently requesting the University to regularise their services. On October 14, 1986, the Syndicate of the respondent University resolved to regularise those persons who had completed 7 years of service. However, this was not done inspite of the repeated representations. They have also made representations to the Chancellor and the Chief Minister. In February1999, the Hostel Sub Committee met and recommended regularisation of the existing staff in the appropriate post. The Syndicate also resolved to take necessary-action to regularise their services. In the meantime, the members of the petitioner Association were also permitted to subscribe to the Provident Fund and other benefits.

(3.) . The petitioner further contends that in the meeting held in September 1999, the sub-Committee recommended immediate action to regularise the services of the members of the petitioner Association. Several other recommendations providing for their benefits were also made by Sub Committee. The petitioner further contends that the Syndicate had approved all the resolutions of the Hostel Sub Committee. The Association was under the bona fide belief that the services of the members would be regularised. Thereafter also, several representations were made and as there was no response, the members of the petitioner Association have approached this Court.