IYYAPPAN Vs. THE CHIEF SECRETARY

JUDGEMENT

(1.) This writ petition has been filed for issuance of a Writ of Mandamus, directing the respondents to regularize the petitioner's service with effect from 26.08.1987 on time scale with arrears in accordance with G.O.Ms.No.385, Finance (Pay Division) Department, dated 01.10.2010.

(2.) Heard the learned counsel appearing for the petitioner, the learned Special Government Pleader, who took notice for the respondents 1 to 5 and the learned Government Advocate, who took notice for the sixth respondent. By consent, the writ petition itself is taken up for final disposal.

(3.) The case of the petitioner is that the petitioner was appointed as a Sanitary Worker at Thiruvithamcode Town Panchayath through the Employment Exchange on daily wages basis on 26.08.1987. He has continued in that status as daily wages basis and his service was not regularised. The Government passed G.O.Ms.No.385, Finance (Pay Division) Department, dated 01.10.2010, under which, those who had put in a minimum of three years service, are eligible for regularisation. Therefore, he made a representation dated 30.10.2015 to the respondents, seeking to regularise his service. As his representation has not been considered, this writ petition has been filed.