(1.) The order of rejection dated 23.01.2018 issued by the respondents in relation to the claim of the writ petitioner seeking regularization is under challenged in this writ petition.
(2.) The learned counsel appearing on behalf of the writ petitioner states that the writ petitioner joined duty as Water Supply Operator under the daily wages scheme in the erstwhile Saravanampatti Village Town Panchayat, which was under the control of the office of the Town Panchayat, Chennai. The said panchayat was amalgamated with the Coimbatore City Municipal Corporation. The writ petitioner continued as a daily wages employee for a considerable length of time and thereafter, he is receiving the consolidated pay salary.
(3.) The learned counsel appearing for the writ petitioner strenuously contended that the writ petitioner is serving for long years and the Government introduced a scheme in G.O.Ms.No.198 Municipal Administration and Water Supply Department dated 26.10.1998, for granting regularization in respect of these daily wages/consolidated pay employees. The benefit of the Government Order has not been extended to the writ petitioner without any valid reasons. Thus, the writ petitioner is constrained to move the present writ petition.
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