M MURTHY Vs. STATE

JUDGEMENT

(1.) THE four petitioners filed O.A.Nos. 5757 to 5760 of 1997. On abolition of the Tamil nadu Administrative Tribunal, the matter stood transferred to this Court and was renumbered as W.P.Nos.30606 to 30609 of 2006.

(2.) THE grievance of the petitioners was that they were working as N.M.R. Drivers in the third respondent Aranthangi Municipality and four posts of regular Drivers have been sanctioned by proceedings dated 29.5.1997 issued by the Director of Municipal Administration. In view of those sanctioned posts, they should be absorbed against the said posts.

(3.) SINCE these matters have been transferred to this Court and even if the Original Applications are treated as Writ Petitions filed under Article 226 of the Constitution of India, there is a jurisdiction vested on this Court to deal with the subject matter raised in the writ petitions. The fundamental question whether employee employed as a N.M.R. has as a matter of right to get a regular post of Driver, is highly doubtful. In the absence of any enforceable right on the part of the petitioners, the writ petitions are misconceived and accordingly all the four Writ Petitions are dismissed. No costs.