C.JEEVARATHINAM Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) The prayer in this writ petition is to direct the respondents to consider the claims of the petitioner for regularisation in the post of Night Watchman on completion of 10 years of service with all benefits as given to other similarly placed persons based on the High Court order in W.P. No. 18126 of 2008 dated 29.07.2008 and etc. The case of the petitioner is that he was appointed as Night Watchman on daily wage basis on 26.02.1990 in the Office of the Agriculture Extension Centre, Pathirivedu, Thiruvellore District and he was ousted from service as he was not appointed through employment exchange. He was reinstated in service as Night Watchman on 01.12.1998 and is continuing in the same post till day. The grievance of the petitioner is that in spite of his completion of ten years of service, his service has not been regularised for a long period.

(2.) The learned counsel for the petitioner submitted that the Government issued G.O. Ms. No. 22 P & AR Department, dated 28.2.2006 and ordered to regularise the service of those persons working on temporary basis, on their completion of ten years of service in all Government Departments/Offices and therefore the petitioner is entitled to get his service regularised with time scale of pay on completion of ten years of service. The learned counsel would further submit that similar writ petitions were allowed by this Court, which were also confirmed by the Division Bench in writ appeals and subsequently, the said orders were also implemented by the respondents.

(3.) The learned Government Advocate after taking notice for the respondents submitted that similar orders may be passed in this writ petition.