(1.) The order ousting the services of the writ petitioner from the Water supply Operator, is under challenge in this writ petition.
(2.) Heard, Mr. M. Subashbabu, learned counsel for the petitioner, Mr. M. Muthu, learned Additional Government Pleader appearing on behalf of the respondents 1 and 2 and Mr. K.M. Vijaya Kumar, learned counsel appearing for the third respondent.
(3.) The learned counsel for the writ petitioner states that the writ petitioner was appointed as Water Supply Operator on temporary basis and a consolidated pay was paid as per the Government orders. However, the benefit of regularization has not been granted to the writ petitioner. The learned counsel states that as per the Government Orders issued in G.O. Ms. No. 198, dated 26.10.1998, the consolidated pay should be granted for three years and thereafter the regular time scale of pay ought to have been granted. However, neither the time scale of pay has been granted nor the regularization of service was also granted. The writ petitioner thus seek to regularise the services in the regular time scale of pay.