S.SENTHIL KUMAR Vs. M.KARUPPASAMY

JUDGEMENT

(1.) The relief sought for in the present writ petitions is for a direction to direct the respondents No.1 to 4 herein to regularize the service of the Petitioners by conferring permanent status of service to the respective individuals by placing them on regular pay scale.

(2.) The learned counsel for the writ petitioner states that all the writ petitioners are similarly placed casual labourers working under the services of the 2nd respondent to the 4th respondent. The writ petitioners are assisting as Helpers in all ground handling services in the Airport. In view of the fact that the writ petitioners are working for a considerable length of time, they are claiming regularization and permanent absorption in the establishment of the respondent.

(3.) The learned counsel for the respondents states that the regularization or permanent absorption at this point of time cannot be granted and the writ petitioners are allowed to work on certain terms and conditions as casual labourers. Their services are temporary and they were not initially appointed in accordance with the recruitment rules in force. The writ petitioners are being engaged, as and when their services are required for handling the Airport Services. In view of the fact that there is a change of control in Administration regarding the handling of the Airport ground works, the 2 nd respondent cannot even consider the claim of the writ petitioners for grant of regularization.