T ARJUNAN Vs. CHIEF ENGINEER, (AGRICULTURE ENGINEERING)

JUDGEMENT

(1.) The challenge in this intra Court Appeal is to the order of the learned Single Judge dismissing the Writ Petition filed by the appellant in WP No.38431 of 2006 (O.A. No.6994 of 1999) on the file of the Tamil Nadu Administrative Tribunal, Chennai.

(2.) In the Writ Petition, the appellant sought for issuance of a Writ of Certiorarified Mandamus, calling for the records of the 1st respondent in connection with the proceedings dated 06.10.1999, to quash the same and to direct the respondents to appoint him as a Field Assistant with effect from the date of his initial appointment, viz. 26.10.1987. The learned Single Judge had dismissed the Writ Petition, solely on the ground that the appellant's request for regularisation was rejected on the ground that he was working only as a casual labourer on NMR basis, and therefore, his services cannot be regularized. The learned Single Judge also relied upon the judgment of the Hon'ble Supreme Court in Secretary to Government, School Education Department, Chennai v. R.Govindasamy and others made in CA Nos.2726 to 2729 of 2014 etc. batch of cases.

(3.) Aggrieved by the said dismissal, the appellant is before us by way of this Intra Court Appeal.