C.GOVINDARAJU Vs. GOVERNMENT OF TAMIL NADU

JUDGEMENT

(1.) The relief sought for in the present writ petition is for a direction to direct the respondents 1 to 3 to pass orders on the representation dated 13.12.2018.

(2.) Admittedly, the writ petitioners were engaged as Plot Watch and Ward on daily wage basis. The writ petitioners had served about more than 5 years of service as Plot Watch and Ward on daily wage basis.

(3.) The grievances of the writ petitioners are that though they are fully qualified for regular appointment, the authorities competent has not granted benefit of regularization and permanent absorption. The writ petitioners earlier filed W.P.No.28468 of 2007 and this Court passed an order on 29.08.2007 to consider the representation submitted by the writ petitioners. Pursuant to the directions of this Court, the competent authority passed an order on 09.11.2018, stating that the claim of the writ petitioners cannot be considered. The said order issued on 09.11.2018, has not been challenged. However, once again, the present writ petition is filed to consider the representation of the writ petitioners. Even to issue such a direction, the writ petitioners have to establish a legal right. In the absence of establishing any such legal right, no such direction can be issued even to consider the representation.