R.ELAVARASAN Vs. GOVERNMENT OF TAMIL NADU

JUDGEMENT

(1.) The relief sought for in these writ petitions are to direct the respondents to regularize the services of the writ petitioners in the post of lecturers in the 3rd respondent Government Polytechnic College, Uthangarai, Krishnagiri District with effect from the date of their joining or to appoint a committee to consider the grievances of part-time lecturers and further direct the respondents to pay equal pay on par with the other permanent lecturers and give preferences to the petitioners in the regular appointment of Lecturers to the Government Polytechnic Colleges.

(2.) The learned counsel for the writ petitioners contended that all the petitioners have completed their Graduation in Engineering and accordingly, they were appointed as part time lecturers in Government Polytechnic College. The writ petitioners are working on hourly basis and they were provided with continuous opportunity to serve as lecturers on part time basis. The salary was paid once in a two months and on account of the belated payment of salary the writ petitioners are unable to run their families peacefully.

(3.) The learned counsel for the writ petitioners states that the posts are vacant and the petitioners are eligible and therefore, their services are to be regularised in the sanctioned post in the regular time scale of pay. At the outset, it is contended that the writ petitioners are eligible for regularization and permanent absorption, as they are continuously working as part time lecturers / guest lecturers on hourly basis in the Government Polytechnic College.