GOVERNMENT OF TAMIL NADU REP BY ITS PRINCIPAL SECRETARY, REVENUE DEPARTMENT, FORT ST GEORGE, CHENNAI Vs. VENKATACHALAPATHY

JUDGEMENT

(1.) The respondents were initially appointed as Drivers on contract basis. Subsequently, Government issued an Order in G.O.Ms.No.640 Revenue (NC-IV (1) Department dated 02.11.2007, permitting the District Collectors to fill up the permanent vacancies in the post of Drivers in the District Revenue Units in the regular time scale by giving priority to the Drivers already working temporarily on consolidated pay in Tsunami units, provided they are sponsored by Employment Exchange and fully qualified to hold the post.

(2.) It is a matter of record that the respondents were also considered for appointment on regular basis pursuant to the above referred Government Order. The respondents were appointed on 18.1199 The respondents, thereafter, claimed regularisation retrospectively from 20.07.1981, taking into account their initial appointment on contract basis. The Writ Petition was allowed by the learned Single Judge. The order is under appeal, at the instance of the State.

(3.) We have heard the learned Special Government Pleader on behalf of the appellants. We have also heard the learned counsel for the respondents.