CHITHRA Vs. STATE

JUDGEMENT

(1.) The relief sought for in the present writ petition is for a direction to direct the respondents 1 to 7 to regularize the services of the petitioners from the date of their appointment and to pay all their arrears from the date of their appointment.

(2.) Admittedly, all the writ petitioners were appointed as Sweepers/Scavengers/ Watchman by the Parent Teacher Association.

(3.) The salary to these employees/writ petitioners are being paid from the funds of the Parent Teacher Association. Admittedly, the competent authorities of the Education Department had not appointed the writ petitioners. No such order of appointment is submitted before this Court along with the writ petition.