RAMESH Vs. COMMISSIONER TIRUPPATHUR MUNICIPALITIES VELLORE DISTRICT

JUDGEMENT

(1.) PETITIONER seeks writ of certiorarified mandamus to quash the proceedings in ROC. 5709/2001/h1 dated 27. 12. 2002, and to direct the 1st Respondent to appoint the Petitioner as a sanitary employee or any other post in its Municipality.

(2.) PETITIONER was registered in Alangayam employment office in 1989 as No. 3307/89. The Petitioner was temporarily employed in Health Department of the Respondent Municipality on daily wages basis by proceedings Na. Ka. H1/6653/1992 dated 24. 08. 1992. The grievance of the Petitioner is that though he was working for considerable number of years, his service was not regularized. The services of the Petitioner along with 15 other employees was terminated by the Municipality. According to the Petitioner he is entitled to be appointed as per G. O. Ms. No. 125 dated 27. 05. 1999.

(3.) THE case of the Petitioner is that his junior by name Murali was appointed as sanitary assistant and that a preferential treatment was given to the said Murali. Further grievance of the Petitioner is that his juniors has been appointed and that without any justification Petitioner have been over looked and therefore as per G. O. Ms. No. 125 dated 27. 05. 1999 the Petitioner seeks appropriate direction.