K JESUADIMAI Vs. DIRECTOR OF MUNICIPAL ADMINISTRATION

JUDGEMENT

(1.) The Original Application in O.A.No.8603 of 1997 before the Tamil Nadu Administrative Tribunal is the present writ petition.

(2.) The petitioner was appointed as Bus-Stand Watchman by an order dated 10.03.1984 in the second respondent Municipality. His appointment was through Employment Exchange. He was on consolidated pay of Rs.60/- per month. He was promoted as helper in the Electrical Department in the Municipality. While so, he was denied work from 30.11.1992. The petitioner filed O.A.No.5860 of 1992 seeking reinstatement with all benefits. The Original Application was disposed of by the Tribunal on 09.11.1993 with certain observations. Based on the order of the Tribunal and the order of the first respondent dated 04.07.1994, the petitioner was reinstated as Helper in the time scale of pay. Thereafter, the second respondent passed an order dated 04.03.1997 regularising the service of the petitioner as Helper with effect from 12.08.1994.

(3.) Thereafter, the petitioner filed O.A.No.8603 of 1997 (W.P.No.30857 of 2006) praying for a direction to the respondents to regularise the services of the petitioner from the date of his initial appointment in the post of Bus-Stand Watchman with effect from 10.03.1984 with arrears of pay.