M PACKIYAM Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) The relief sought for in this writ petition is to direct the respondents to regularize the petitioner's service as Full time Sweeper in the regular time scale of pay from the date of completion of 10 years of service i.e., 19.1.2010 and disburse all the monetary benefits.

(2.) The learned counsel appearing on behalf of the writ petitioner made a submission that the writ petitioner was initially appointed as temporary part time Sweeper through the District Employment Exchange on 19.10.2000. The learned counsel for the writ petitioner states that though she was appointed as part time Sweeper, she was performing her duties and responsibilities for full time. The writ petitioner has served more than 11 years continuously and now aged about 44 years old. The learned counsel for the writ petitioner further states that cases of similar persons were considered by this Court and directions were issued and the respondents have passed orders and those colleagues of the writ petitioner are now working as permanent employees. Thus, the benefit of regularization to be extended to the writ petitioner also.

(3.) The learned counsel for the petitioner states that even as per the Government Orders, the writ petitioner has already completed more than 10 years of service and therefore, the benefit of regularization to be granted to him.