(1.) The reliefs sought for in these writ petitions are for a direction to direct the respondents to consider the petitioners' representation dated 5.11.2012 and to regularise the services of the writ petitioners from the year 1988 onwards.
(2.) The affidavits filed in support of the writ petitions state that the writ petitioners were appointed as Daily Wage employee (NMR) on 15.2.1985 and had completed 10 years of service. However, their services are not regularised by the respondents.
(3.) The writ petitioners state that the respondents have failed to sent the proposals for regularisation of the writ petitioners and other 26 persons, who are also similarly placed. However, those 26 persons filed WP 36623 of 2004, seeking to absorb the writ petitioners in that writ petition and to regularise their services. The said writ petition was disposed of with a direction that the services of the writ petitioners, who have been working for 3 years and the more as NMRs with short breaks shall be regularised in the said posts. The writ appeal filed by the State was also dismissed. The writ petitioners claim that they served in the Highways Department for more than 10 years and therefore, they are entitled to be regularised in the permanent sanctioned posts in the Regular Time Scale of Pay.
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