V GANAPTHY Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) THE petitioner prays for issuance of a Writ, in the nature of Certiorari, to quash the order No.43450 / Ni A 4(1) / 2007 – 4 dated 14.02.2011, rejecting the request of the petitioner, for regularising his services from the date of initial appointment, and for grant of consequential benefits, including pensionary benefits.

(2.) THE petitioner was appointed, as Chain Man on 20.11.1972, but his services were terminated, for want of vacancy. He was reappointed after notional break. This process of termination and reappointment continued till 18.06.1991. The service of the petitioner was regularized and on attaining the age of superannuation, the petitioner retired from service on 28.02.2011.

(3.) THE request has been declined, on the ground, that the petitioner claimed the benefit of temporary service after lapse of over 15 years.