LAWS(MAD)-2013-1-459

G. GOPAL Vs. STATE OF TAMILNADU

Decided On January 08, 2013
G. Gopal Appellant
V/S
STATE OF TAMILNADU Respondents

JUDGEMENT

(1.) THE prayer in this writ petition is seeking for a mandamus, directing the respondents to implement the order in G.O.Ms.No.22, dated 28.02.2006 issued by Personnel and Administration Reforms (F) Department and consequently regularise the service of the petitioners as 'Technical Assistant Grade-II'.

(2.) THE case of the petitioners is that all of them are working continuously for nearly 10 years as temporary daily wage employees at the office of the respondents Department. The Government passed G.O.Ms.No.684, P.W.D., dated 27.11.1998 and directed that NMR, who had not worked for 240 days contentiously, but worked for 10 years in the respondents Department should be conferred with permanent status. Further, in G.O.Ms.No.22, Personnel and Administrative Reforms (F) Department, dated 28.02.2008, the Government had directed all the Government Departments to regularise the service of the daily wage employees, who had rendered 10 years of service as on 01.01.2006. In-spite of those G.Os, the petitioners' service was not regularised and therefore, the present writ petition is filed before this court.

(3.) THE learned counsel appearing for the petitioners, however, submitted that the petitioners have got materials to prove that they were working continuously for more than 10 years and as such, they are entitled to the benefits of G.O.Ms.No.22 dated 28.02.2006 as well as G.O.Ms.No.684, P.W.D. dated 27.11.1998 If that is the case of the petitioners, it is for them to approach the respondents by way of making proper representation and also by placing material documents to prove their claim.