S ARASAN DIED Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) THIS petition is filed to direct the respondents to regularise the services of the Petitioner as Watchman with effect from the date of initial appointment,i.e.21.5.1977 and given him all other consequential service benefits including pension and arrears of pension, etc. which the petitioner is entitled to on such regularization.

(2.) THE Writ Petition was initially filed by S. Arasan, now deceased. THE deceased petitioner originally joined as a Watchman in the Highways Department on 21.05.1977. He was transferred from place to place and on completion of five years of regular service, he made a representation to the first respondent for regularization. Since the Department did not accede to his request for regularization, he filed an application in O.A. No.9272 of 2000, re-numbered as W.P.No.46040 of 2006 for the said relief.

(3.) THE tribunal ordered in so far as D. Ranganathan is concerned, was implemented by the Government and his service was regularized on completion of five years of service in G.O.Ms.No.82 dated 08.05.2000. He was granted notional increment so as to give the consequential benefit by way of retirement benefit. This was followed by another G.O.Ms.No.209 dated 28.11.2002 in respect of D. Ranganathan and it reads as follows -