P KALAIARASI Vs. REGISTRAR MADURAI KAMARAJ UNIVERSITY

JUDGEMENT

(1.) REGULARISATION of service in public employment, Directorate of Madurai Kamaraj University as Data Entry Operators arise for consideration in these writ petitions.

(2.) IN consideration of the necessity of appointing Computer Operators for the Computer Centre in the Directorate of Distance Education and for computerization of the Directorate of Distance Education (DDE), the Syndicate of the University at its meeting has approved the engagement of Computer Operators on temporary basis. On the recommendation of the Syndicate Committee and with the approval of the Vice Chancellor, 10 Data Entry Operators, including the Petitioners were appointed, on consolidated pay of Rs.2,000/- per month. After conducting an Entrance Test and interview and also following the roaster system, the Petitioners and other Computer Operators were engaged in three spells of time from 21.06.1999 to 10.09.99 (82 days), 15.09.99 to 10.12.99 (87 days) and 16.12.99 to 29.02.2000 (76 days).

(3.) IN the same memo, it is stated that the candidates will have to give an undertaking to the above effect at the time of joining the duty. IN the counter affidavit, it is stated that the Petitioners and all the others who were engaged have given a Declaration as follows:- "I hereby undertake that I will not claim permanency or preferential treatment while filing up any post in the University".