- (1.) Heard counsel for the parties.
(2.) The petitioners in this writ application, have prayed for the following relief (s). i. To quash the appointment notice (Annexure-2) published by the respondents for the appointment to Class-III posts in which it has been mentioned that the Daily Wage Workers who have worked regularly for 240 days, will be given weightage in the matter of appointment. ii. For a direction upon the respondents to give weightage to the petitioners on the ground that they have been discharging their duties in class-IV post as permanent employees for the past more than 30 years and they are entitled to be considered for their appointment on class-III posts. iii. For a direction upon the respondents to consider the cases of Class-IV employees as per the Government Circular which provides that 50% of class-III posts shall be filled up from amongst IVth grade employees. iv. For a direction upon the respondents restraining them not to fill up the post which are earmarked for Class-IV employees against 50% of the post of Class-Ill posts in the regular appointment in the class-III posts.
(3.) From the undisputed facts, it appears that the petitioners were appointed in the Minor Irrigation Department of the State Government on permanent Class-IV Post between 1972 to 1987 and they have been discharging their duties regularly.;