V LINGAM Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) THE petitioner, who has retired and ceased to be in the services of the fourth respondent as a last grade servant in the post of Watchman, seeks to challenge the order of the first respondent dated 8. 2. 2000 passed in G. O. (1d)No. 45, School Education Department, in and by which, the first respondent declined to regularise the services of the petitioner on the ground that his services were not availed by the fourth respondent as a contingent employee.

(2.) THE case has got a checkered history which requires to be stated. According to the fourth respondent, the petitioner was employed as a contingency Watchman on and from 1. 4. 1971. Subsequent to such appointment, the first respondent issued G. O. Ms. No. 292 dated 31. 3. 1982, wherein, paragraph 1 (iii) reads as under:. . (VERNACULAR (TAMIL) MATTER DELETED ). .

(3.) AS per the above provision, the contingent employees who had rendered five years of continuous service are to be regularised as per G. O. Ms. No. 52, Finance (FR-II) dated 14. 1. 1977 and that there would be no impediment in regularising their services on the ground of age bar or non possession of minimum qualification of eighth standard. After regularisation, they were to be fit in the scale of pay of Rs. 200-5-300.