A RAMACHANDRAN Vs. DIRECTOR OF TOWN PANCHAYAT, KURALAGAM

JUDGEMENT

(1.) The relief sought for in this writ petition is to call for the records in relation to the order impugned passed by the third respondent in proceedings dated 15.3.2007 and quash the same and consequently direct the third respondent to regularize the services of the petitioner as Sweeper or in any other equivalent post with all monetary and attendant benefit.

(2.) The affidavit filed in support of the writ petition states that the writ petitioner was appointed in the year 1988, on daily wages as Over Head Tank Operator and the petitioner was continuously in service. The petitioner claims that after few years of service he was given further appointment on consolidated basis as Pump Operator on 30.03.2001, and such appointment was also made on temporary basis. Thus, the petitioner claims that he is fully qualified for appointment to the said post and Sweeper and his services ought to have been regularized.

(3.) The order impugned dated 15.02007, is an internal communication between the Executive Officer, Needamangalam Panchayat and the District Employment Officer, Tiruvarur. The Executive Officer informed the District Employment Officer stating that the list of candidates sent had not attended the interview for appointment to the post of Sweeper.