J RAMKUMAR Vs. PRINCIPAL SECRETARY TO GOVERNMENT

JUDGEMENT

(1.) By consent, the writ petition is taken up for final disposal at the admission stage itself.

(2.) The prayer sought for in this writ petition is for a Writ of Certiorarified Mandamus calling for the records pertaining to the impugned order issued by the third respondent in his proceedings in Na.Ka.No.355/2018/C1/(Central) dated 27.03.2018 and quash the same and consequently direct the respondents to regularize the services of the petitioner for the period of termination with all attendant benefits.

(3.) The case of the petitioner is that the petitioner was appointed as a Data Entry Operator at the third respondent Corporation on 01.04.2002. According to the petitioner, the Government had sanctioned ten posts of Data Entry Operators in each of the Municipal Corporation. While so, on 29.03.2017, the third respondent had sent a proposal to the first respondent seeking regularization of the services of the petitioner and other similarly placed persons at the third respondent Corporation.