- (1.) Heard counsel for the petitioner and the counsel for the State and with their consent, this application is taken up for disposal at the stage of admission itself.
(2.) The petitioner in this writ application, has prayed for issuance of writ of Mandamus commanding upon the respondents to appoint the petitioner by way of his regularization in service on the post of Class-IV post in terms of the recommendation made by the District Establishment Committee, since the petitioner has been working on the Daily Wage basis ever since 1987 under the respondents. Alternative prayer is made by the petitioner to direct the respondents to allow him to apply on the Class-IV post against the Advertisement No. 1 of 2010 by relaxing the upper age limit.
(3.) From the facts pleaded in this writ application, it appears that the petitioner was employed as a driver on daily wage basis under the respondents ever since 1988. It also appears that the District Establishment Committee at its meeting held on 23.3.1991, had considered the case of the petitioner and other similarly situated daily wage workers and had recommended for regularization of their services. The petitioner's name was included in serial no. 17 of the panel prepared by the District Establishment Committee.;