K SEKAR Vs. STATE

JUDGEMENT

(1.) The relief sought for in this writ petition is for a direction to direct the respondents 1 to 3 to regularize the services of the petitioners from the date of their appointment.

(2.) None appeared for the petitioner. Heard the learned Additional Government Pleader appearing for the respondents.

(3.) The petitioners 1 to 5 are working as Sweepers in the Government Higher Secondary School, Vadakarai, Senkottai, the Government Girls Higher Secondary School, Kadayanallur, Tirunelveli District, the Government Higher Secondary School, Vasudevanallur, the Government Girls Higher Secondary School, Kadayanallur, Tirunelveli District and the Government Higher Secondary School, Senthamaram, Sankarankovil Taluk, Tirunelveli District. The 6th petitioner is working as Office Assistant in G.N.Government Higher Secondary School, Kuruvikulam, Tirunelveli District. The writ petitioners 1 to 5 are working as sweepers in the above said schools for the past 5 years, 4 years, 12 years, 14 years and 6 years respectively. The sixth petitioner has been working as Office Assistant for the past three years. All the writ petitioners were appointed through a resolution passed by the Parent Teachers Association on temporary basis with the consent of the Headmaster of the School. The salary to the writ petitioners are being paid from the Parent Teacher Association fund. The petitioners claim that they are working as full time employees and doing all kind of jobs in the School premises. Consolidated salary is paid to them from the Parent Teacher Association fund.