D REVATHI Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) These Writ Petitions are at the instance of the employees of Subordinate Courts who were appointed on temporary basis under Rule 10a(i) of the Tamil Nadu State and Subordinate Services Rules and the substantial prayer is to regularize their appointments taking into account the sanctioned posts in various District Courts across the State.

(2.) The petitioners were all appointed on temporary basis in various District Courts in view of the inability expressed by the Tamil Nadu Public Service Commission to undertake regular recruitment process. Some of the petitioners completed more than five years of temporary service. The appointments were made through the employment exchange taking into account the seniority position.

(3.) The immediate cause for filing the Writ Petitions appears to be the issuance of notifications by the District Courts calling for applications for appointment to various posts on regular basis. The petitioners seek benefit of the earlier orders directing regularization of the services of temporary employees and the compliance of such orders by the High Court by issuing proceedings in ROC No.588/A/ 2006/C3 dated 29 March 2017.