REGISTRAR MADURAI KAMARAJ UNIVERSITY PALKALAI NAGAR MADURAI Vs. MADURAI KAMARAJ UNIVERSITY PALKALAI KALAGA ANAITHU VIDUTHI OOLIYARGAL SANGAM

JUDGEMENT

(1.) THIS Writ Appeal is directed against the order passed by the learned single Judge in W.P.No.20612 of 2000 dated 27.1.2004, directing the Hostels and Canteens, who have put in more than seven years of service with effect from 1.1.2004 with a further direction to comply with the order within two months.

(2.) THE brief facts necessary for disposal of the Writ Appeal are that the respon"dent-Sangam filed W.P.No.20612 of 2000 on behalf of its 119 members, claiming that they are working as Clerks, Attenders, Watchmen, Cooks, Servants, etc., in the Hostels and Canteen run by the appellant Madurai Kamaraj University. THE contention was that they have completed nearly 20 to 25 years of continuous service and the respondent-Sangam was tak"ing steps to get regularisation of their services and on 14.10.1986, the Syndicate of the Uni"versity also passed a resolution to regularise those persons, who have completed seven Years of service. In spite of the said alleged resolution the services of the employees having not been regularised, various representations were submitted based on which the Syndicate again resolved to take necessary action to regularise the members of the respon"dent-Sangam. It is further alleged in the affidavit that the Hostel Sub-Committee in its meeting held in September, 1999, recommended for such regularisation and the said recom"mendation was also approved by the Syndi"cate in its meeting held on 16.9.1999 and sub'sequently the Vice Chancellor of the Univer'sity/second appellant herein was authorised to take necessary action. No action being taken, the respondent Sangam filed the Writ Petition seeking direction to the appellant-University to implement the resolution of the Syndicate and regularise the services of the members of the respondent-Sangam within a time frame.

(3.) AGGRIEVED by the said order, the Univer'sity and the Vice Chancellor preferred this Ap"peal on various grounds.