K SANTHANAKRISHNAN Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) ALL the petitioners were appointed as Section Writers through Employment Exchange on daily wages basis. Out of 26 petitioners, some of them retired and rest of them are still in service.

(2.) THOUGH they have put their entire life in the respondent's Department, their services were not regularised by the respondent inspite of several directions in various Original Applications filed before the Tamil Nadu Administrative Tribunal. The fact remains that the petitioners are all paid only Rs.88/- per day. After retirement from service, they are not even getting pension.

(3.) THE learned Tribunal also directed the respondent to recruit the staff and increase the number of posts and fill it up accordingly. Aggrieved by the said order passed in O.A.No.1439 of 1994, the first respondent filed an appeal No.12103 of 1995. THE Honourable Apex court dismissed it confirming the order passed in O.A.No.1439 of 1994.