P. VENKATESAN Vs. STATE OF TAMIL NADU,

JUDGEMENT

(1.) This writ petition has been filed challenging the order passed by the fourth respondent dtd. 6/7/2022, thereby removed the petitioner from service.

(2.) The petitioner was initially appointed as Works Assistant in Kaveripakkam Panchayat Union, Ranipet District on a daily wage basis. The first respondent issued G.O.(Standing)No.69, Rural Development and Panchayat Raj Department, dtd. 6/8/2012, to regularize the service of the petitioner on his completion of more than ten years of service along with monetary benefits. The third respondent by its communication dtd. 4/9/2012, had regularized his service and appointed him as Record Clerk in Kaniyambadi Panchayat Union, Vellore District. Accordingly, on 4/9/2012, he was absorbed in regular service with regular time scale of pay.

(3.) While being so, the third respondent by his communication dtd. 28/7/2014, informed the details of daily wages workers working in Vellore district panchayat union, who were appointed prior to 26/3/1997, for verification and confirmation of their service records. In that communication, the date of appointment of the petitioner was mentioned as 1/7/2001, though the petitioner was appointed as early as on 1/11/1996. Accordingly, the third respondent published the seniority list on 10/3/2020 to the post of Record Clerk in the district level in which, the petitioner name was placed at Sl.No.8. He was also found eligible in the subsequent seniority list dtd. 28/3/2022 and his name was placed in Sl.No.3. Therefore, the petitioner is eligible to continue in service as a Record Clerk.