G GANESAN Vs. GOVERNMENT OF TAMILNADU REP

JUDGEMENT

(1.) Mr.M.S.Palanisamy, learned Additional Government Pleader takes notice on behalf the first respondent. Mr.D.Veerasekaran, learned counsel takes notice on behalf of respondents 2 to 6.

(2.) The petitioners are diploma holders in Civil Engineering. They were appointed by the respondent Board as Technical Assistants in December 1989 on daily wages at Rs.34/- per day, which was increased from time to time. Now, the daily wage is at the rate of Rs.192/- per day. Apprehending that their services would be terminated, they approached this Court in WP.Nos.8175 to 8179 of 2001 seeking to regularize their services and this Court, by a common order dated 10.3.2003, directed the second respondent to consider the representation of the petitioners made on 3.8.2000 for regularization of their services within three months from the date of receipt of the said order dated 10.3.2003.

(3.) As a result, by the impugned proceedings dated 9.6.2003, the second respondent passed the following order :