M NAGARAJAN Vs. PRINCIPAL CHIEF CONSERVATOR OF FOREST

JUDGEMENT

(1.) The relief sought for in this writ petition is for a direction to direct the first respondent to regularize the petitioner's service in time scale at par with similarly placed persons in the department based on the petitioner's representation dated 15.07.2013 and 29.07.2013.

(2.) The learned counsel for the writ petitioner made a submission that though the prayer in this writ petition is for regularization, the writ petitioner is now seeking for an appointment in the post. The grievances of the writ petitioner is that he is technically qualified and he is a national sports person. Thus the case of the writ petitioner ought to have been considered by the respondents for appointment to any one of the suitable post. However, the writ petitioner is allowed to continue only as a temporary employee. He was continuing as a Forest watchman on consolidated pay and thereafter accommodated as Boat Driver from May 2006 and receiving the consolidated pay from the respondents.

(3.) This Court is of an opinion that the writ petitioner was not appointed in accordance with the rules in force. He was allowed to continue as a consolidated pay employee and therefore the petitioner has to undergo the process of selection for the purpose of securing a permanent job in a sanctioned post. The special talents as prescribed by the learned counsel for the writ petitioner, has to be submitted at the time of undertaking the process of selection by the competent authorities and this Court cannot consider the same at this point of time in the present writ petition. This Court cannot act as a selection committee and consider the case of the writ petitioner for appointment. It is for the competent authorities to constitute the selection committee whenever the process for recruitment is set in motion. The writ petitioner is at liberty to participate in the selection whenever the same is undertaken, subject to the condition that he fulfills all the requisite qualifications and conditions.