THE SECRETARY TO GOVERNMENT, PLANNING, DEVELOPMENT & SPECIAL INITIATIVES DEPARTMENT Vs. R. BASKARADOSS

JUDGEMENT

(1.) The official respondents in W.P.No.24124 of 2008 are the appellants.

(2.) The respondent herein filed W.P.No.24124 of 2008 contending among other things that he was appointed as an Investigator on a consolidated wage in the services of the 1st appellant department on 23.7.1990 and for such appointment, his name was sponsored by the Employment Exchange and he has also undergone proper selection process prepared to the said appointment. After appointment, the respondent was paid consolidated wage of Rs.4500/- per month.

(3.) It is the case of the respondent herein that 2nd appellant has sent a proposal dated 14.2.2006 to the 1st appellant, wherein it was pointed out that the respondent and other Investigators have rendered excellent services to the Government and their long years of experience was an asset to the department. The said fact has been taken into consideration and, G.O.Ms.No.68 Planning, Development and Special Initiatives (ST2&E) Department came to be passed on 04.5.2007 wherein 15 Investigators, including the respondent herein were appointed on temporary basis with effect from 04.5.2007 and brought on to a pay scale of Rs.4000 100 6000. It is also made clear in the said G.O. that in order to avoid additional financial burden to the Government, the existing vacant posts of research assistants were kept in abeyance and in that place the 15 Investigators, including the respondent herein have to be utilised, as they were in service for a long number of years, were appointed on a temporary basis. The services of the respondent was regularised by the order dated 06.5.2008 with effect from 04.5.2007. The respondent herein retired from service on 31.7.2008 and according to him, he had put in 17 years and 10 months of service and that the service ought to have been regularised from the date of his initial appointment.