B.MURUGAN Vs. STATE REPRESENTED BY ITS SECRETARY

JUDGEMENT

(1.) The order of rejection dated 02.09.2013, rejecting the claim of the writ petitioner for regularization and permanent absorption, is under challenge in the present Writ Petition.

(2.) The writ petitioners states that the first petitioner was appointed as Night watchman in the Government Higher Secondary School, Vijaya Karisalkulam, Sivakasi Taluk, Virudhunagar District. The petitioners 2 to 4 were appointed as Sweepers in the Government Higher Secondary School, Vijaya Karisalkulam, Sivakasi Taluk, Virudhunagar District and the Government Girls Higher Secondary School, Thaila Puram, Srivilliputhur Taluk, Virudhunagar District and the Sethur Sevuga Pandian Government Girls Higher Secondary School, Rajapalayam Taluk, Virudhunagar District respectively.

(3.) All these writ petitioners were appointed by the Parent Teacher Association. Initial appointment of the writ petitioners were not made through recruitment process. Contrarily, the writ petitioners were engaged by Parent Teacher Association and the salary was also paid through the funds maintained by the Parent Teacher Association of the respective schools. Thus, the appointments of the writ petitioners were not made by the competent authorities of the Education Department. Appointment made by the Parent Teacher Association cannot be considered as a valid Government appointment made in accordance with the recruitment rules in force.