G SUGUMARAN Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) The relief sought for in this writ petition is for a direction to direct the respondents to allow the writ petitioners to continue to work as Data Entry Operators in Taluk Offices and Tamil Nadu Civil Supplies Department and consequently, regularize the services of the writ petitioners with all consequential and other attendant benefits.

(2.) The learned counsel, appearing on behalf of the writ petitioners, states that the writ petitioners were initially appointed as Data Entry Operators on temporary basis and they were appointed through the Electronics Corporation of Tamil Nadu Limited (ELCOT) to work in Special Tahsildar (Civil Supplies) and Taluk Supply Offices of Tamil Nadu Civil Supplies Department in various Districts to carryout the data entry works relating to Family Card correction works and monthly offtake PDS allotment work etc.

(3.) The grievances of the writ petitioners are that though they are appointed temporarily, they are working for long years and the project of Data Entry Operations are still going on. Thus, the services of the writ petitioners are to be regularised in the sanctioned post in the Regular Time Scale of Pay.