D MURUGANANDAM Vs. MUNICIPAL ENGINEER AND COMMISSIONER

JUDGEMENT

(1.) THE Writ Petition is filed to quash the proceedings of the Respondent in Na.Ka.No.1228/E1 dated 3.11.2008 and to direct the Respondent to appoint the Petitioner in any post in Arani Municipality as per G.O.Ms.No.125, dated 27.5.1999.

(2.) THE Petitioner was appointed as daily wage employee in Arani Municipality in the year 1995 and has been doing all the works relating to the post of Office Assistant and has put in nearly 15 years of service. While so, the Government has periodically issued Government Order for regularising the services of the causal employees and two set of G.Os. (i) G.O.Ms.No.198, Municipal Administration and Water Supply Department dated 26.10.1998, and (ii) G.O.Ms.No.125, Municipal Administration and Water Supply Department, dated 27.5.1999 are passed and as per the earlier G.O. the entry level post shall be filled up from and among the daily wage employees for one year on consolidated pay and it shall be periodically renewed for three years based on performance and with regularisation of service after completion of three years in the regular time scale of pay. Whereas, G.O.Ms.No.125, dated 27.5.1999 has laid down further guidelines regarding regularisation of the appointment of daily wage employees from the date of their appointment.

(3.) I have heard the rival submissions made on either side and perused the records available on record.