STATE OF TAMIL NADU, REP BY ITS SECRETARY TO GOVERNMENT, LABOUR AND EMPLOYMENT (E2) DEPARTMENT Vs. M SISUBALAN

JUDGEMENT

(1.) This Intra Court Appeal is the instance of the State, challenging the order of the learned Single Judge made in WP No.11076 of 2012 dated 20.04.2012 directing the appellants herein to regularise the service of the respondent on completion of 10 years of service with a time scale of pay. The facts that led to the filing of the Writ Petition are as follows:

(2.) The respondent was appointed as a Night Watchman in the office of the 4th appellant on 007.199 He has been working as such since then. He made a representation on 09.04.2012 seeking regularisation of the services in terms of G.O.Ms.No.22, P & AR (F) Department, dated 28.02006. Since the said request is not complied with, the respondent had approached this Court seeking regularisation as aforesaid.

(3.) Taking note of similar orders passed by this Court in WP (MD) No.11707 of 2006 dated 22.12.2006 which was confirmed in WA (MD) No.391 of 2007 on 25.10.2007 and orders in WP No.18126 of 2008 dated 29.07.2008, which was confirmed in WA No.230 of 2009 dated 008.2009, the learned Single Judge had allowed the Writ Petition directing regularisation of the services of the respondent.