C PALANISAMY Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) THE present writ petition is filed by C.Palanisamy seeking a Writ of Mandamus, to direct the respondents 1 & 2 to regularize the service of the petitioner and to bring him under time scale of pay and also to pay all other service benefits including pensionary benefits.

(2.) THE petitioner was appointed as a Contingency staff by the Raja Chatram administration from 01.07.1976. Though the petitioner was appointed as Garden Watchman on daily wages basis, subsequently, he was working as Masalji at college mal ladies Hostel at Thiruvaiyar. It is further stated that the petitioner was working under the 3rd respondent for the past 30 years without any break in service. THE Raja Chatram is administered by the District Collector of Thanjavur.

(3.) THE plight of the petitioner for the last 30 years has not been considered for regularization and for regular time scale of pay. Only by letter dated 11.07.2001, the 3rd respondent informed the petitioner that the employees of the Thanjavur Chatram Administration will get the benefits after getting the Government Order from the 1st respondent since a report has already been sent to the 2nd respondent in this regard. For the above said reason, the learned counsel appearing for the petitioner prayed that a direction in the nature of a Writ of Mandamus, to direct the respondents 1 & 2 to regularize the service of the petitioner and bring him under time scale of pay and also to pay all other service benefits including the pensionary benefits.