R DHANSEKARA PANDIAN Vs. REGISTRAR MADURAI KAMARAJ UNIVERSITY

JUDGEMENT

(1.) The relief sought for in this Writ Petition is for a direction to the the first respondent to regularize the services of the Petitioners as Clerks, from the date of their initial appointment with all attendant and monetary benefits.

(2.) The affidavit filed in support of the Writ Petition states that the Writ Petitioners were engaged as Clerks on consolidated pay scale basis in the year 2009, in the respondents/ University.

(3.) The learned counsel for the Petitioners state that by obtaining prior permission from the concerned authorities, the Writ Petitioners were engaged as Clerks on temporary basis. The Writ Petitioners are fully qualified to hold the post in the University. The services of the Writ Petitioners ought to have been regularized in the permanent vacancy.