RATHINAM Vs. TAMILNADU STATE HOUSING BOARD

JUDGEMENT

(1.) PETITIONER, B. Rangarajan, in W. P. No. 5137 of 1991 has sought for the regularisation of his services with the respondent - Tamil Nadu housing Board in pursuance of the order of the Government of Tamil Nadu in G. O. Ms. No. 1603, dated December 7, 1988 read with G. O. Ms. No. 400 dated May 2, 1990 and for consequential benefits.

(2.) PETITIONER, M. Rathinam, in W. P. No. 4603 of 1985 has also made a similar prayer and a further prayer to call for the records on the file of the 3rd respondent, Executive Engineer and Administrative Officer, Special Division of he T. N. H. B. , Coimbatore-21 and to quash me memo A1/4841/82 dated February 16, 1985.

(3.) PETITIONER, Rangarajan, has stated that he was employed on Nominal Muster Roll (N. M. R.) basis on February 26, 1979 in the service of the respondent - Board at its Coimbatore Housing Unit under the Executive Engineer of the Special Division. He served to the satisfaction of all concerned and earned two favourable certificates from the Executive Engineer- one dated March 20, 1981 and the other dated September 24, 1981. He has give a detailed statement of his employment on daily wage for the years 1979-80, 1980-81, 1981-82, 1982-83, 1983-84 and 1984-85 saying that until he worked under the respondent - Board he discharged his duties for 240 days in each calendar year. His further statement in this behalf is as follows: