C MANI Vs. DIRECTOR OF RURAL DEVELOPMENT

JUDGEMENT

(1.) THE petitioner in this writ petition seeks for a direction directing the fourth respondent to regularize the petitioner in the post of Water Assistant in the fourth respondent Panchayat and continue to pay the salary regularly to the petitioner pursuant to the appointment order dated 01.03.2006.

(2.) THE case of the petitioner is that through G.O.Ms.No.226 Rural Development (C1) dated 15.10.1996, Velamparai Drinking Water Scheme was started and the fourth respondent Panchayat invited the local people to donate lands for the establishment of the water storage tank by offering an employment opportunity at the office of the fourth respondent Panchayat. Accordingly, the petitioner had donated his lands to the fourth respondent for constructing the water storage tank and thereafter applied before the fourth respondent for a job. A Resolution No.179 of 2006 dated 01.03.2006 came to be passed by the fourth respondent Panchayat and consequent upon such resolution the petitioner was appointed as Water Assistant on 01.03.2006. From the date of such appointment, the petitioner in continuing in service all these years. THE petitioner is bein paid a salary of Rs.97/- per day on daily wage basis. Even though the petitioner is working for nearly six years, his service is not yet regularized.

(3.) HEARD the learned Counsel for the petitioner and the learned Counsel for the respondents.