LAWS(MAD)-2019-3-366

S.MARIMUTHU Vs. STATE OF TAMIL NADU

Decided On March 14, 2019
S.MARIMUTHU Appellant
V/S
STATE OF TAMIL NADU Respondents

JUDGEMENT

(1.) The relief sought for in the present writ petition is to quash the order of rejection dated 12.04.2018 and consequently, to direct the 1st respondent to regularize the service of the petitioner on completion of 10 years of service and to extend all service and monetary benefits.

(2.) The 1st respondent rejected the claim of the writ petitioners for grant of regularization and permanent absorption on the ground that even as per the special scheme to grant regularization on completion of 10 years of service, the writ petitioners were found not eligible as they had not completed 240 days of working. Thus, the case of the writ petitioners were rejected. Challenging the said order, the present writ petition is filed.

(3.) The learned counsel for the writ petitioners states that all the writ petitioners were engaged as daily rated / casual employees and serving in the Department for the past of many years. In view of the fact that they are serving continuously, they are entitled to be regularized in the sanctioned post. The Government issued various schemes to regularize the service of these daily rated/casual employees on completion of 10 years of service. However, the case of the writ petitioners were not considered.