B. RAJA Vs. STATE

JUDGEMENT

(1.) The relief sought for in the present writ petition is to forbear the third respondent from filling-up the post of Unskilled Workers in Madurai Corporation from open market till the final order is passed by the first respondent, on the proposal submitted by the third respondent in Ma.Ni. 1/08167/2012, dated 08.09.2014 and to direct the respondents to absorb the writ petitioners in regular time scale of pay either in their respective cadres or in any other equivalent cadres, as per their qualifications and regularize their services.

(2.) All the writ petitioners were selected and appointed as Overhead Tank Operator, Bill Collector, Record Clerk, Conservancy Supervisor and Computer Operator, in Melamadai, Thiruppalai, Kannanendal and Vandiyur Village Panchayats, Madurai District, on consolidated pay.

(3.) The learned counsel appearing for the writ petitioners states that all these writ petitioners were initially appointed on consolidated pay and they were continuously working as such for number of years. On account of the merger of these Village Panchayats with Madurai Corporation, the writ petitioners were made to work under the control of Madurai Corporation. However, the benefits of regularization and permanent absorption were not granted to them. Thus, they are constrained to file the present writ petition.