S. SORNALATHA Vs. THE STATE OF TAMIL NADU

JUDGEMENT

(1.) IN view of commonality of the issue involved in this batch of writ petitions, these writ petitions are being considered and decided by this common order.

(2.) THESE petitioners were appointed temporarily in different posts, viz., Typist/Steno Typist/Junior Assistant, etc. in their respective districts. While they were working as such, a proper selection was conducted by the Tamil Nadu Public Service Commission and regular incumbents were selected for appointment. The gist of the relief sought by the petitioners is that they should not be terminated from service and instead, their service in the Tamil Nadu Judicial Subordinate Service, should be regularised.

(3.) THE identical issue came up for consideration in this Court in S. Girija and 11 others vs. The Registrar General, Madras High Court, Chennai 600 104 and another (W.P. No. 29656 of 2013). This Court, after having examined all aspects of the matter, by order dated 21.11.2014, dismissed the writ petition holding that the petitioners therein, appointed temporarily with a condition to be replaced by regular incumbents, have no right to continue in the post and also to be regularised in their respective posts. The operative portion of the said order reads thus: