B. GUNASEKARAN Vs. THE COMMISSIONER, TANJORE MUNICIPALITY, TANJORE,

JUDGEMENT

(1.) The writ petition is filed for issue of writ of mandamus directing the respondents to regularise the services of the petitioner as a Driver, who is paid from contingencies on a daily rate basis and working under the first respondent Municipality, namely Tanjore Municipality.

(2.) The petitioner is working in the first respondent Municipality as a Driver for several years on daily wages. His name was entered in the Muster Roll. The wages are paid at the end of every month according to the rates fixed by the Public Works Department. The petitioner gave representation to the respondent Municipality to bring him on regular establishment as Last Grade Government Servants . The directions issued by the Government of Tamilnadu were not followed by the respondent Municipality. In spite of repeated representations, no action was taken. Hence this writ petition is filed for a direction to the respondent to regularise the services of the petitioner as Driver.

(3.) No counter has been filed in this writ petition.