A BASKARAN Vs. STATE OF TAMILNADU

JUDGEMENT

(1.) This writ petition has been filed seeking a writ of mandamus directing the respondents to regularise the services of the petitioner in the light of G.O.Ms.No.22, P & AR, Department, dated 28.02.2006 and G.O.Ms.No.111, School Education (R1) Department, dated 09.05.2012 passed by the first respondent and to pay all service and monetary benefits.

(2.) The case of the petitioner is that he was selected and appointed by the Parent Teachers Association of the fourth respondent School to the post of Office Assistant and he had joined the service on 05.06.1990. From the date of the appointment till date the petitioner has been serving in the said post without any blemish on his part as a full time employees. According to the petitioner, as per G.O.Ms.No.22 P & AR Department, dated 28.02006, the services of the petitioner have to be regularised on completion of 10 years of service. Despite repeated representations, the respondent authorities have not regularised the services of the petitioner. Hence, the petitioner has filed the present writ petition.

(3.) Resisting the writ petition, the respondents have not filed any counter-affidavit.