K. SUBRAMANIAN Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) The order of rejection, rejecting the claim of the writ petitioners for grant of regularization and permanent absorption issued in proceedings dtd. 23/4/2015 is under challenge in these writ petitions.

(2.) The petitioners state that the Thanjavur Raja Chatram has been established by the Maratha Kings who ruled Thanjavur 200 years back. The Chatram Administration was established and administered by the Royal Family of Maratha Kings. Thereafter, the Chatram Administration was administered by the District Collector under the Revenue Department. Subsequently, it was transferred to the District Council. The District Council was abolished in the year 1961 and the Chatram Administration was brought under the Revenue Department and now it is administered under the Land Administration Department by the District Collector, Thanjavur.

(3.) The petitioner in W.P.No.27099 of 2015 states that he was employed by the Raja Chatram administration on 19/8/1992 as contingency staff and he retired from service on 30/6/2010 on attaining the age of superannuation. The petitioner in W.P.No.27100 of 2015 states that his mother R.Visalakshi (deceased) was employed by the Raja Chatram administration on 18/8/1975 as contingency staff and she retired from service on 30/6/2006 on attaining the age of superannuation. The petitioner in W.P.No.27101 of 2015 states that he was employed by the Raja Chatram administration on 1/3/1974 as contingency staff and he retired from service on 31/8/2009 on attaining the age of superannuation.