S LAKSHMI Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) The relief sought for in this writ petition is for a direction to direct the respondents to regularize the petitioner's service in the Time Scale of Pay from the date of completion of 10 years of service i.e., on 03.07.1999 and disburse all monetary benefits to the petitioner.

(2.) The learned counsel appearing on behalf of the petitioner states that the writ petitioner was appointed as Part Time Scavenger in the fifth respondent School through District Employment Exchange on 04.07.1989. The petitioner had already rendered about 21 years of service and therefore, the benefit of regularisation and permanent absorption to be granted. He further states that based on the Government Order issued in G.O.Ms.No.22 (Personnel and Administrative Reforms (F) Department), dated 28.02006 nearly about 800 Part Time Employees working in the Government Schools were regularised and they were permanently absorbed in the Time Scale of Pay. Thus, the same benefit to be extended to the writ petitioner also.

(3.) At the out set, the learned counsel for the petitioner states that the benefit of regularisation was granted to the hundreds of similarly placed employees and therefore, the same benefit to be extended to the writ petitioner also.