M.SELVARAJU Vs. UNION TERRITORY OF PONDY

JUDGEMENT

(1.) The notification issued by the 2nd respondent dated 19.07.2004 invited applications from willing Bar members of Karaikkal Region for appointment to the post of Assistant Public Prosecutor on part time basis in the Karaikkal Region on consolidated monthly honorarium of Rs.6,500/-, and the same is under challenge in the present writ petition.

(2.) This court is of the opinion that now on account of efflux of time of more than 14 years, adjudication of the impugned notice may not have much significance as the appointment was for the post of part time Assistant Public Prosecutor, on a consolidated monthly honorarium of Rs.6,500/-. However, the learned counsel for the petitioner made out a concern that the petitioner is serving as part time Assistant Public Prosecutor for the past many years, and therefore, he is entitled to be regularized in the permanent post of Assistant Public Prosecutor in the time scale of pay. It is an admitted fact that interim stay was granted by this court during the year 2004 and by virtue of the interim order, the petitioner is continuing in the post of part time Assistant Public Prosecutor for the past 14 years on a consolidated monthly honorarium.

(3.) The learned counsel for the petitioner reiterates that by virtue of the long services rendered by the writ petitioner in the post of part time Assistant Public Prosecutor, his services ought to have been regularized and the petitioner ought to have been brought under the regular employment in the time scale of pay.