M VINSLAL Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) The relief sought for in this writ petition is for a direction to the first respondent to pass orders on the representation dated 10.02.2018 seeking to reinstate the writ petitioner in service and regularize his services on completion of ten years of service as casual labourers in the light of the W.P.No.43421 to 43248 of 2006 dated 26.03.2009.

(2.) The writ petitioners were initially appointed as casual labourer/Nominal Muster Rolls(NMRs') and was continuously working for about 21 years. The learned counsel appearing on behalf of the writ petitioner states that the Government issued an order in G.O.Ms.No.22, Personnel and Administrative Reforms Department dated 28.02.2006, stating that the casual/temporary labourers, who have completed 10 years of service as on 01.01.2006 are eligible to be regularized in the permanent post in the time scale of pay. However, the said G.O.Ms.No.22 was modified and a revised Government Order was issued in G.O.Ms.No.74, Personnel and Administrative Reforms Department dated 27.06.2013, imposing certain restrictions for grant of regularization. The learned counsel for the petitioner states that the said G.O.Ms.No.74, Personnel and Administrative Reforms Department dated 27.06.2013 is not applicable to the writ petitioner and he emphasized that the earlier G.O.Ms.No.22, Personnel and Administrative Reforms Department alone is applicable.

(3.) The learned Additional Government Pleader appearing on behalf of the respondents states that the said G.O.Ms.No.22, Personnel and Administrative Reforms Department was withdrawn and the modified Government Order in G.O.Ms.No.74 dated 27.06.2013 was issued. Therefore, the case of the writ petitioners cannot be considered based on G.O.Ms.No.22, Personnel and Administrative Reforms Department.