S MANAVALAN Vs. S JANAKIRAMAN

JUDGEMENT

(1.) THIS writ petition has been filed by seven petitioners seeking a direction to respondents to regularaise their services from the date of their initial appointment.

(2.) THE petitioners were serving in the Forest Department on daily wages basis and they were assigned the job of watchmen. They were initially inducted in the year 1992, 1993, 1996, 1995, 1992,1996 and 1993 respectively. According to the petitioners, they have worked till 31. 03. 2004 continuously, except for a brief artificial break. In view of the long period of service in the Forest department, they claim for regularisation of their services stating that similarly placed persons have been regularised in various proceedings. The petitioners have submitted a representation dated 02. 05. 2004 in this regard. Such representation was not considered. Hence the present writ petition.

(3.) AT the time of hearing writ petition, the learned counsel for the petitioner relied upon G. O. Ms. No. 22 Personnel and Administrative Reforms (F)Department dated 28. 02. 2006 and G. O. Ms. No. 95, Environment and Forest (Va. 2)Department, dated 07. 08. 2009 and has stated that the Government has granted the relief of regularisation in respect of similarly placed persons, who have put in long years of service. Petitioners pray that the same benefit should be extended to them.