L V RAMANAN Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) The Original Application in O.A.No.8134 of 1998 before the Tamil Nadu Administrative Tribunal is the present writ petition.

(2.) The petitioner was recruited as a Road Inspector Grade II in Namakkal Division in Highways Department and he joined service on 12.08.1981. However, his service was regularised on 01.01.1990, by the third respondent, by an order dated 27.05.1997. Therefore, he made a representation to the Chief Engineer, the second respondent herein, to regularise his service with effect from the date of his initial appointment as done in the case of others. The Chief Engineer also recommended to the Government, the first respondent herein, that the petitioner has to be regularised in service from the date of his initial appointment, since his appointment was made through Employment Exchange.

(3.) While so, the petitioner filed Original Application in O.A.No.8134 of 1998 (W.P.No.38445 of 2006) to quash the order dated 27.05.1997 of the third respondent and for a consequential direction to regularise his service from the date of his initial appointment.