V SENTHIL KUMAR Vs. COMMISSIONER TANJORE MUNICIPALITY TANJORE

JUDGEMENT

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

(2.) AT this stage of hearing of the Writ petition, the learned counsel for the petitioner has submitted that it would suffice, if the petitioner is permitted to make representation to the first respondent, with regard to reliefs sought for in the Writ Petition and if the first 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. It is further submitted that the petitioner is still in service under the first respondent Municipality and therefore, the above mentioned Government orders would be applicable to the petitioner.

(3.) THE learned counsels appearing on behalf of the respondents have no objection for such an order being passed by this Court.