S KALAISELVAN Vs. COMMISSIONER THANJAVUR MUNICIPALITY

JUDGEMENT

(1.) HEARD the learned counsel appearing on behalf of the petitioner and the learned counsel appearing on behalf of the respondent.

(2.) AT this stage of the hearing of the Writ petition, the learned counsel for the petitioner has submitted that it would suffice, if the petitioner is permitted to make a representation to the respondent, with regard to the relief-s sought for in the Writ Petition and if the respondent is directed to consider the representation, in view of G.O.(MS) No,21, Municipal Administration and Water Supply (MC.3) Department, dated 23.02.2006 and G.O.Ms.No,22, Personnel and Administrative Reforms (F) Department, dated 28.02.2006, relating to regularization of the services of the daily wage employees of Municipalities, in the state of Tamil Nadu and pass appropriate orders thereon, on merits and in accordance with law, within a specified period.