R JAYANTHARAJ Vs. PRINCIPAL CHIEF POST MASTER

JUDGEMENT

(1.) HEARD Mr.A.R.Suresh, learned counsel for the petitioner.

(2.) THE petitioner was initially engaged on daily wages basis in the Canteen run by the respondents. He had filed O.A. No.223 of 2003 for direction to regularize his services with effect from 8.5.1996 with all consequential monetary and service benefits. THEreafter, the Tribunal had passed an order on 5.3.2003 directing the Department to consider the representation of the petitioner. THE Tribunal also observed that the Department should maintain the status of the applicant till orders are passed on the representation. Subsequently, an order was passed on 15.9.2003 indicating that the post of Cook which was being sought for by the petitioner comes under Group 'C' and there cannot be any absorption directly in Group 'C' cadre. At this stage, the petitioner had filed O.A.No.886 of 2003. THE Tribunal, as per order dated 15.6.2004, had passed the following direction:-

(3.) THE other contention is to the effect that at any rate the petitioner should have been regularized as Cook and not as Washboy. THE counsel for the petitioner has made such submission on the footing that from the date of initial engagement on daily wages, the petitioner has been working as Cook and therefore, he should have been regularized as Cook.