P RAMASAMY Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) BY consent of both sides, the writ petition itself is taken up for final disposal.

(2.) PRAYER in the writ petition is to direct the second respondent to regularise the services of the petitioner and consequently grant him scale of pay from the date of completion of 480 days of service in two years with arrears and attendant benefits.

(3.) IN fact, I have allowed a similar writ petition in W. P. No. 37676 of 2004 by order dated 17. 4. 2006 (C. Bosco raj and 24 others v. Director of Municipal Administration, Chennai and another ). Following the said judgment and in compliance with G. O. Ms. No. 125 dated 27. 5. 1999, I hold that the petitioner herein is entitled for regularisation with effect from 27. 5. 1999.