K.RAJKUMAR Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) THE first petitioner's father was appointed as Sanitary Worker on daily wage basis in the Thiruvallur Municipality, along with 19 other daily wage workers, by an order dated 16.10.1992. He was brought to consolidated pay of Rs.1,000/- on 20.12.2000 by the proceedings of the third respondent.

(2.) THESE 19 workers, who joined along with the first petitioner's father in 1992 and who were also brought to consolidated pay along with the petitioner's father during 2000, were regularised in service retrospectively after completion of 1= years of service, by an order dated 29.06.2005 based on G.O.Ms.No.71, Municipal Administration and Water Supply Department, dated 05.05.1998.

(3.) THEREAFTER, the second petitioner made a representation dated 04.02.2012 to give appointment on compassionate ground to the first petitioner. Till date no order is passed on the said representation.