M. RAVI Vs. COMMISSIONER, KULITHALAI PANCHAYATH UNION

JUDGEMENT

(1.) THE petitioner was appointed as Night Watchman on 15.06.1990 on daily wage basis at the rate of Rs19.00 per day from contingent fund in the Panchayat Union Middle School, Kulithalai.

(2.) HE continued to work for more than 10 years. The Tamil Nadu Government issued G.O.Ms.No.878 Rural Development Department dated 15.05.1981 and directed the District collectors concerned to furnish the list of employees who are appointed before 01.04.1981 and who have completed 10 years of service to consider for regular service. Accordingly, the names of 218 persons were sent to the Government and the petitioner was one among them. Based on the said list, the Government issued G.O.Ms.No.267, Rural Development (E-7) Department, dated 22.12.1999 empowering the District Collectors concerned to regularise the 218 persons. But the District Collector failed to regularise the service of the petitioner and instead sought for orders from Director of Rural development, Chennai.

(3.) THIS Court, disposed the writ petition on 21.01.2008 and passed the following order. Paragraph No.5 of the said order is extracted hereunder: