M. PAPPA Vs. THE SECRETARY TO GOVERNMENT, GOVERNMENT OF TAMIL NADU, SCHOOL EDUCATION DEPARTMENT, FORT ST. GEORGE, CHENNAI – 600 009 AND OTHERS

JUDGEMENT

(1.) The relief sought for in this writ petition is for a direction to direct the respondents herein to regularize the services of the writ petitioner in time scale of pay, as per G.O.Ms. No. 22, Personnel and Administrative Reforms Department, dated 28.02.2006.

(2.) The learned counsel for the petitioner states that the writ petitioner was appointed initially as Part-time Sweeper in the fourth respondent school, dated 10.01.1984, and was working in the said school for the past 28 years. The writ petitioner was receiving the salary as a Part-time Sweeper and no steps are taken to regularize the services. He further states that the Government issued number of Government Orders for regularization of the services of the part-time employee. However, the benefit is not extended to the writ petitioner.

(3.) The Government issued G.O.Ms. No. 22, Personnel and Administrative Reforms Department, dated 28.02.2006 to regularize the services of the temporary employee. The benefit of the G.O. has not been granted to the writ petitioner.