S.ALWARSAMY Vs. AGRICULTURAL PRODUCTION COMMISSIONER

JUDGEMENT

(1.) The petitioner was appointed as Horticulture Officer by an appointment order issued by the Director of Horticulture and Plantation Crops, Dharmapuri on temporary basis. The petitioner is also still working as a temporary employer in the Horticulture Department. Though the petitioner qualified in several tests conducted by the Tamilnadu Public Service Commission and possessed all necessary educational qualifications, his service has not regularized. Aggrieved over the same, the petitioner filed an Original Application in O.A.No.3155 of 1995 before the Tamilnadu State Administrative Tribunal, Chennai, seeking for regularization of his service.

(2.) The petitioner submits that several other employees' services have been regularized in terms of Rule 16 of the Tamilnadu Public Service Commission Regulation, 1954. The petitioner therefore submits that the impugned order passed by the first respondent rejecting his request for regularization of his service as permanent employee cannot be justified. The learned counsel appearing for the petitioner brought to the attention of this Court to Rule 16(b) of the aforesaid Rule which reads as under:-

(3.) In this regard, the petitioner has made a representation to the third respondent. Thereafter, the petitioner was favourably recommended by the second respondent by letter, dtd. 24/2/2006 and recommended by the fourth respondent by letter,s dtd. 24/10/2013 and 6/2/2014. Hence, the petitioner filed the present writ petition challenging the impugned order passed by the first respondent, dtd. 14/5/2012.