M.KAMALAKANNAN Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) The grievance of the writ petitioner is that he submitted an application to participate in the process of selection for appointment to the post of Driver. The said application was submitted, pursuant to the notification issued by the competent authorities.

(2.) Learned counsel for the petitioner states that the respondents are not considering the application submitted by the writ petitioner as per the recruitment rules in force. It is needless to state that the regular sanctioned post of driver is to be filled up strictly following the procedures and rules in force. Equal opportunity in public employment shall be given to all the eligible candidates, who all are submitting the applications for the purpose of participation in the selection process. Thus, the case of the petitioner has to be considered along with all the other eligible candidates. However, it is made clear that while conducting the process of selection, the competent authorities must scrupulously follow the terms and conditions as well as the service rules in force.

(3.) The relief sought for in the present writ petition is to consider his representation. On a perusal of a copy of the representation, the petitioner seeks regularisation of service based on the ground that he has already served seven years as daily wages driver. Mere engagement as a daily wage employee would not confer any right on the person to claim regularization or permanent absorption.