A. RAMALINGAM Vs. THE DIRECTOR OF SCHOOL EDUCATION

JUDGEMENT

(1.) The relief sought for in this writ petition for a direction to direct the respondents to regularize the services of the petitioner in the permanent post of watchman with effect from his initial date of appointment i.e on 17.03.1976.

(2.) The learned counsel for the writ petitioner made a submission that the writ petitioner was appointed as part time sweeper in the Government L.N. Primary School, Killiyoor, dated 17.03.1976 by the third respondent and he was promoted as full time watchman on 27.09.1990,

(3.) However, it is stated that the writ petitioner was allowed to continue as part time sweeper and full time watchman for about 23 years. Thus the petitioner seeks regularisation of service in accord with G.O.Ms. No.22 of Personnel and Administrative Reforms Department, dated 28.02.2006. However, the said G.O.Ms.No.22 had already been withdrawn by the Government. In lieu, the Government has issued G.O.Ms.No.74, imposing certain restrictions for regularising the services of the temporary employees.