R.VENKATRAMAN Vs. SECRETARY TO GOVERNMENT

JUDGEMENT

(1.) The decision of the Government in G.O.(D) No.241, Commercial Taxes and Registration Department, dated 15.06.2012 was followed by the Inspector General of Registration and Chief Controlling Revenue Authority / second respondent, who in turn sent a letter, dated 10.09.2012, to the Managing Director, ELCOT / 4th respondent stating that the Government have permitted to outsource 200 Data Entry Operators through IT manpower providers through M/s.ELCOT, in lieu of the Data Entry Operators recruited through Employment Exchange and whose services were terminated during April 2012 and also sent a list of 200 Sub Registrar Offices, wherein Data Entry Operators need to be deployed. As more than three months had passed since, orders were issued for outsourcing and accordingly, the second respondent requested the fourth respondent to allot candidates, preferably, those already employed as Data Entry Operators in the Sub Registrar Offices, through Employment Exchange and were terminated from service.

(2.) The learned counsel appearing for the writ petitioners states that the policy decision taken by the Government in outsourcing the post of Data Entry Operators is affecting the service of the writ petitioners and they were working for more than three years on temporary basis and their initial appointment was made through the District Employment Exchange. Thus, the decision of the Government outsourcing the post of Data Entry Operator is contrary to the service conditions.

(3.) The learned Government Advocate appearing for the respondents 1 to 3 states that the writ petitioners were appointed on daily wage basis to carry out the data entry project in the Sub Registrar Offices and therefore, at no point of time, they were appointed as permanent employees and therefore, they are liable to be terminated from service at any point of time.