R CHANDRAN Vs. STATE OF TAMILNADU

JUDGEMENT

(1.) Heard Mr.Veera Kathiravan, learned senior counsel for M/s.Veera Associates, appearing for the appellant and Mr.S.Dayalan, learned Government Advocate appearing for the respondents.

(2.) This appeal by the writ petitioner is directed against the order dated 08.01.2018 made in W.P.(MD) No.12951 of 2010.

(3.) The appellant filed the writ petition to direct the respondents to regularize his service from 15.04.1999 onwards in the post of Driver and to give all service and monetary benefits. The writ petition was dismissed by the Writ Court by the impugned order placing reliance on the decisions of the Hon'ble Supreme Court in the case of The Secretary, State of Karnataka and others Vs. Umadevi (3) and others, (2006) 4 SCC 1. The Writ Court also relied on the decision of the Hon'ble Supreme Court in the case of Secretary to Government, School Education Department, Chennai Vs. R.Govindasamy and others, (2014) 4 SCC 769 and held that in view of the settled legal principles laid down by the said decisions, regularisation cannot be granted in cases, where the appointment has not been made in accordance with the recruitment rules in force.