C. KRISHNAVATHI Vs. THE DIRECTOR OF PUBLIC LIBRARIES

JUDGEMENT

(1.) The relief sought for in this writ petition for a direction to direct the respondents to regularize service of the petitioner on permanent basis as Village Librarian.

(2.) Mr. C.T. Perumal, learned counsel for the petitioner made a submission that the writ petitioner was appointed as Village Librarian on daily wages basis on 01.08.2007. The writ petitioner was working to the satisfaction of the superiors further the petitioner is continuing in service for the past about nine years and therefore he is entitled for regularization in the permanent post of Village Librarian. The contention of the learned counsel for the petitioner is that the writ petitioner has completed 480 days of service under two consecutive years and therefore he entitled for regularization.

(3.) The learned Special Government Pleader appearing on behalf of the respondents opposed the contention by stating that the writ petitioner was appointed on daily wages basis and the Village Library at Sarakkalvilai, Kanyakumari District was started to function with effect from 01.03.2008. Whereas the statement made by the writ petitioner that she was appointed on 01.08.2007 itself is incorrect, when the library itself had been started to function with effect from 01.03.2008. The statement given by the writ petitioner is absolutely false and further the learned Special Government Pleader states that there is no order of appointment shown by the respondent in respect of her appointment as daily wage basis Village Librarian.