TMT.DHANALAKSHMI Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) The relief sought for in this writ petition is for a direction to direct the respondents to provide continuous work to the petitioner in service and confirm her services as she has already completed more than five years of continuous service.

(2.) The learned counsel, appearing on behalf of the writ petitioner, states that the petitioner was initially appointed on daily wage basis in the year 2001 and subsequently engaged on contract basis with effect from 21.11.2004. Later, the contract system was abolished and the writ petitioner was working directly under the control of the third respondent on daily wage basis at the rate of Rs.30/- per day. However, the services of the writ petitioner had been dispensed with from the year 2013.

(3.) The learned counsel appearing on behalf of the writ petitioner states that the cases of the similarly placed persons like the petitioner, were considered and those employees were confirmed and posted in a regular post. Therefore, the writ petitioner is also entitled to be regularised in the permanent post.