D SELVI Vs. COLLECTOR

JUDGEMENT

(1.) THIS writ petition is filed for a direction against the respondents to regularise services of the petitioners with effect from of their appointment.

(2.) THE case of the petitioners is that they were appointed as Cook Helpers under the Noon Meal Scheme on daily wages at the rate of Rs.2 per day. THE petitioners apprehend that the respondents are likely to interfere with their services, hence, they had made a representation dated 13.6.2006, to the first respondent to regularise their services. Even though the writ petition was filed for a direction to the respondents to regularise services of the petitioners, the learned counsel for the petitioners submits that the petitioners would be satisfied if the first respondent is directed to consider the representation of the petitioners dated 13.6.2006 in respect of their claim for regularisation and pass appropriate orders within a stipulated time.