S. SUDHAKAR Vs. COMMISSIONER OF SUGARS, CHENNAI

JUDGEMENT

(1.) The writ petition was filed by the petitioner, to direct the respondent to regularize the services of the petitioner in the post of Instrument Supervisor in the second respondent mill and to grant time scale of pay with all consequential service and monetary benefits.

(2.) The case of the petitioner is that the petitioner joined as Junior Engineer (Electrical) in the 2nd respondent Mills on 08.11.2004 on daily wages basis after completion of Diploma and requisite apprenticeship training in Triupattur Cooperative Sugar Mills Ltd. From the date of his appointment, the petitioner has rendered unblemished service without giving room for any complaint; he had continuously served in the respondent Mill for 600 days without any break. As per the order of the Government in G.O.Ms.NO.191 (PC) department, dated 29.04.1998, the petitioner's daily wages was raised to Rs.160/- per day.

(3.) Learned counsel appearing for the petitioner submitted that the representation submitted by the petitioner pursuant to the order passed by this Court has not been complied with in letter and spirit and the respondents have not regularised the services of the petitioner and, therefore, prays for allowing the present petition.