S. RAJENDRAN Vs. THE STATE OF TAMIL NADU

JUDGEMENT

(1.) The relief sought for in this writ petition is for a direction to direct the third respondent to regularize the services of the petitioner with effect from 15.06.2005 with all attendant benefits with continuity of service.

(2.) The learned counsel appearing on behalf of the writ petitioner states that the petitioner was appointed as Hospital worker at Government Hospital, Rameswaram, Ramanathapuram District. The petitioner was initially paid consolidated pay and continue to work. The petitioner was employed with effect from 15.06.205. Thus, the learned counsel for the petitioner states that the petitioner is entitled to be regularised from the date of initial appointment. The contention raised on behalf of the writ petitioner is that the writ petitioner has been made to work continuously, then the services ought to have been regularised.

(3.) The learned counsel for the petitioner states that similarly placed persons were granted with the benefit of regularisation and therefore, the same benefit is to be extended to the writ petitioner also.