M. SELVAM Vs. PRINCIPAL SECRETARY TO GOVERNMENT

JUDGEMENT

(1.) The rejection of the claim of the writ petitioner for grant of regularisation and permanent absorption is under challenge in the present writ petition.

(2.) The petitioners were engaged as daily wage employees as Sanitary Workers in the Primary Health Centres.

(3.) The learned counsel for the petitioner mainly contended that the petitioners are continuing as daily wage employees for several years and this Court has passed an order to grant the benefit of regularisation. In respect of the orders passed by this Court on 29/11/2016 in W.P.No.41780 of 2016, the respondents have not considered the case of the writ petitioner for grant of permanent absorption and passed an order of rejection in G.O.(D).No.792, Health and Family Welfare (AB1) Department dtd. 5/4/2017. The petitioners have stated that similarly placed persons were regularised in the sanctioned post of higher scale of pay. When the benefit was extended to several other similarly placed persons, the petitioners cannot be discriminated and therefore, the order impugned is liable to be set aside.