C MURUGESAN Vs. GOVERNMENT OF TAMIL NADU

JUDGEMENT

(1.) The order of rejection issued by the respondents in relation to the claim of the writ petitioner for regularisation of service and permanent absorption in the Time Scale of Pay is under challenge in this writ petition.

(2.) None appeared for the writ petitioner. Heard the learned Additional Government Pleader appearing for the respondents.

(3.) The writ petitioner was appointed as Part Time Sweeper in the Karur District Police Office on 20.09.1996. The grievance of the writ petitioner is that he was allowed to continue as Part Time Sweeper for many years and therefore, the benefit of the Government Order issued for regularisation to such temporary employees is to be extended to the petitioner. The writ petitioner states that the Government granted the benefit of regularisation and permanent absorption in respect of the temporary employees, who have served more than 10 years. However, the same benefits are not extended to the writ petitioner. The affidavit filed in support of the writ petition states that the Courts also have granted the order of regularisation and the Government also regularised the services of the similarly placed employees and therefore, the writ petitioner also to be granted the benefit of regularisation. The writ petitioner has relied upon the Government Order issued in G.O.Ms.No.653 Home (Police 15), dated 07.08.2009. However, the above said order was issued granting time scale of pay to the temporary employees and the Government Order is not in relation to the regularisation of the services of the part time sweepers.