R SELVARAJ Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) The relief sought for in this writ petition is to direct the respondents 1 to 4 herein to regularise forthwith the service of the petitioner as Marker atleast with effect from 30.12.1997 on par with the similarly placed persons for whom such benefits have been sanctioned under G.O.Ms.No.527 (School Education (E1) Department) dated 30.12.1997.

(2.) The learned counsel appearing on behalf of the writ petitioner states that the writ petitioner is now working as an Office Assistant on regular basis in the time scale of pay in Government Higher Secondary School, Velamcode, Kanyakumari District.

(3.) The petitioner submits that he joined as Marker (Sports) in a Government Higher Secondary School, Arumanai on 18.08.1986 and the Government issued G.O.Ms.No.527, School Education (E1) Department, dated 30.12.1997, regularizing the services of all the Markers who are similarly placed like the petitioner. The grievances of the writ petitioner is that when the services of all the similarly placed persons working in the cadre of Marker was regularised, the name of the writ petitioner alone was omitted on account of error by the authorities. Thus the benefit of regularization as Marker with retrospective effect to be extended to the writ petitioner.