R PRABAVATHI Vs. GOVERNMENT OF TAMIL NADU

JUDGEMENT

(1.) The relief sought for in this writ petition is for a direction to direct the respondents to regularize the services of the petitioner on and from 2008 as provided under G.O.Ms.No.199 dated 12.08.1997 with all consequential and attendant benefits.

(2.) The learned counsel appearing on behalf of the writ petitioner made a submission that the writ petitioner was appointed as Sanitary Worker under the respondent Department and the petitioner had joined in the year 2005 and working continuously.

(3.) The grievance of the writ petitioner is that in spite of the fact that the writ petitioner is continuously working as Sanitary worker for more than ten years, her services are not regularized nor she was brought under the regular establishment. The case of the similarly placed persons were considered by the respondents and the benefit of regularization was granted to those persons. Some incidences are also cited by the writ petitioner by stating that the similarly placed persons, who were appointed on temporary basis as a daily wager.