C.JEBA KUMAR Vs. STATE

JUDGEMENT

(1.) The writ appellant is the writ petitioner. Writ of mandamus sought for by the petitioner directing the respondents to regularize the services of the petitioner as Water Supply Assistant in Maruthangur Panchayat was dismissed in W.P. (MD) No. 4820 of 2011 dated 17.7.2012. Challenging the dismissal, this writ appeal has been filed.

(2.) Facts:

(3.) Learned Special Government Pleader for the respondents contended that the appellant/petitioner is not entitled to regularization as he was only a part time employee and not a full time employee.