A ANANDAKUMRA Vs. COMMISSIONER; JOINT COMMISSIONER

JUDGEMENT

(1.) IN these three writ petitions, though the petitioners have sought for varied prayers, the issue involved pertains to the claim of the petitioners to be permanently absorbed as Assistant Pujaries, in Arulmigu Vanapathra Kaliamman Thirukovil, Thekkampaty, Mettupalayam Taluk, Coimbatore District, the third respondent, and their services to be regularised from the date of sanction of the posts.

(2.) THE petitioners claim that they were inducted as Assistant Pujaries in the said Temple and they have sought for an order to regularise their services and such is the prayer in W.P.No.1463 of 2014. In W.P.No.35356 of 2012, the petitioners have sought for issuance of a writ of certiorarified mandamus to quash the notification issued by the Assistant Commissioner/Executive Officer of the Temple dated 27.11.2012 in so far as the post of Parisaragar and to direct the respondents to absorb the petitioners in the post of Assistant Poojari/Parisaragar. In W.P.No.14236 of 2013, the petitioners seek for issuance of a writ of certiorarified mandamus to quash the notification issued by the Hereditary Trustee of the Temple as well as the Assistant Commissioner/Executive Officer of the Temple dated 22.4.2013, calling for applications for filling up of the post of one Ticket Seller, one post of Writer and three posts of Assistant Pujari.

(3.) IN all the three writ petitions, the petitioners are three in numbers namely A.Anandakumar, S.Sivakumar and K.Chandran. The case of the petitioners is that they were appointed as Assistant Pujaries during 1996 and they were paid salary from the offerings made by the worshippers (Thattu kanikkai) and they sought for permanent absorption in the post of Assistant Pujari and fixation of their scale of pay.