M BRINDAVANAM Vs. SECRETARY TO GOVERNMENT, TRANSPORT DEPARTMENT

JUDGEMENT

(1.) The petitioner has approached this Court with a prayer for issuance of a writ in the nature of Certiorari, to quash the impugned part of the order G.O.Ms.No.42 Transport (RW) Department dated 27.05.2005, ordering exclusion of the period of daily wage service for the purpose of pension.

(2.) The impugned part of order reads as under:

(3.) The petitioner was selected by due process for appointment as Painter with the Tamil Nadu State Transport Department on 08.06.1963. Though the petitioner was selected through due process of law, but was appointed on daily wage basis. The service of the petitioner was regularized on 01.05.1968.