T JOTHIMALAR Vs. PRINCIPAL DISTRICT JUDGE, CUDDALORE DISTRICT

JUDGEMENT

(1.) The writ petitioner presently working as a Junior Assistant in the Court of Chief Judicial Magistrate, Cuddalore, called in question the legality and correctness of the order passed on 08.01.2015, by the learned Principal District Judge, Cuddalore District, declining to consider the regularisation of the services of the writ petitioner.

(2.) The facts of the case are lying in a very narrow compass and they are also, fortunately not in serious dispute.

(3.) India being a socialistic republic, keeps evolving various schemes to further the objectives enshrined in Part IV of our Constitution. It is relevant to take note of the fact that State is required to endeavour for promoting the welfare of the people by securing and protecting as effectively as it may, a social order in which justice, social, economic and political should prevail. The State is also required to make effective provisions for securing the right to work and to public assistance in case of unemployment, old age, sickness, disablement and any other causes of undeserved want. As a part of promotion of the welfare of those recruited by the State to various services established by it, the necessity to provide for employment opportunities to the members of the family of the deceased Government servants has arisen.