K CHITHIRAIVELU Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) The order of rejection, dated 24. 4. 2008 in respect of a claim for regularization of the services of the Writ Petitioner, is under challenge in this Writ Petition.

(2.) On a perusal of the impugned order, dated 24. 4. 2008, it is clarified by way of reply by the Respondent that the Writ Petitioner being a part- time sweeper, there is no provision to permanently absorb the Writ Petitioner as full-time employee.

(3.) The learned counsel for the Writ Petitioner made a submission that the Petitioner was appointed as part-time sweeper in the third respondent school in proceedings, dated 14. 11. 1994. It is an admitted fact that the Petitioner was appointed as a part-time sweeper. However, the Petitioner claims that the appointment was made against a regular vacancy. The learned counsel for the Petitioner urged this Court by stating that the Government had issued G. O. Ms. No. 22 formulating scheme for regularizing the services of part-time employees. In other words, the Government has formulated scheme for absorption of the part-time and temporary employees working in the Government Departments. However, this Court is of the view that the said Government Order had been withdrawn by the Government and subsequently, the Government had issued G. O. Ms. No. 74. Relying on these Government orders, the Petitioner claims that the services ought to have been regularised in accordance with the Government orders.