M. JAYASANKAR Vs. GOVT. OF TAMIL NADU

JUDGEMENT

(1.) The Petitioners have preferred the instant Writs of Certiorarified Mandamus praying for passing of an order by this Court in calling for the file of the Tamil Nadu Housing Board's Resolution dated 30.04.2012 and to quash the same. Further, they have sought for issuance of an order by this Court in directing the Respondents to reappoint and regularise their services as Technical Assistants in Housing Board.

(2.) According to the Petitioners, they were appointed as Technical Assistants on 29.11.1989 [sponsored through Employment Exchange, Krishnagiri] in the office of the 4th Respondent/Executive Engineer & Administrative Officer, T.N.H.B. Hosur Division, Hosur, Krishnagiri District as NMRs on daily wages basis and they were threatened to be ousted. Thereupon, they filed W.P.Nos.42344, 42343, 42345 and 42347 of 2002, in which, orders were passed on 26.11.2002 observing that 'It is made clear that as and when any need arises for more employment, the petitioners may be given preference than other'. The Petitioners made several representations and lastly, they made representation on 16.05.2011. However, ignoring the said representations and the direction of this Court, the 1st Respondent/ Tamil Nadu Housing Board passed a Resolution on 30.04.2012 to fill up the vacancies of 15 Assistant Engineers, 15 Technical Assistants and one Land Surveyor. The 3rd Respondent issued call letter on 07.08.2012 to the candidates and the interview was fixed on 01.09.2012. As such, the Petitioners have preferred the present Writ Petitions.

(3.) According to the Learned Counsel for the Petitioners, the Petitioners were appointed on 29.11.1989 as Technical Assistants on NMR basis through Employment Exchange by the 4th Respondent and they joined duty on various dates.