M. RAMACHANDRAN Vs. EXECUTIVE DIRECTOR

JUDGEMENT

(1.) The order of rejection, rejecting the claim of the writ petitioner for retrospective regularization of the services from the date, on which, his junior colleagues were regularized in the Telecommunication is under challenge in the present writ petition.

(2.) The writ petitioner states that he joined in the services of Department of Telecommunication on 24/8/1992 as Daily Rated Mazdoor (DRM). The petitioner was sent for deputation to Telecommunications Consultants India Limited (in short, 'TCIL'), on Deputation in January 1988 and he was continuously working in TCIL. The services of the writ petitioner was regularized with effect from 23/7/1997 and thereafter, the petitioner is continuing as a regular employee of TCIL and he made a representation to the authorities to regularize the services with retrospective effect from the year 1992 on par with his colleague, who continued in the Department of Telecommunication. The said representation was rejected and the writ petitioner earlier filed W.P.No.11386 of 2012 and this Court passed an order on 29/1/2014, directing the authorities to consider the case of the writ petitioner. Consequently, the authorities have passed an order impugned, rejecting the claim of the writ petitioner and the appeal filed in this regard was also rejected.

(3.) The learned counsel for the petitioner mainly contended that the Government of India, Ministry of Communications, in letter dtd. 14/1/1988, issued instructions as "The casual mazdoors drafted from the Department of Telecom and serving in TCIL will, for all purposes like regularization and other benefits be treated on par with the casual mazdoors serving in the Department of Telecom."