R.RAVI Vs. GOVERNMENT OF TAMIL NADU

JUDGEMENT

(1.) The relief sought for in the present writ petition is for a direction to direct the respondents to consider the claim of the writ petitioner for regularization of services as Computer Operator, from the date of his original appointment with all attendant benefits, as per the G.O.Ms.No.878, Rural Development Department, dated 15.05.1981.

(2.) The learned counsel for the writ petitioner states that, the writ petitioner is fully qualified for appointment to the post of Computer operator in the 4th respondent Panchayat Union. The writ is petitioner engaged as computer operator on daily wage basis on 01.10.2003 and continuing as such for the past more than 15 years.

(3.) It is contended that, the policy decision taken by the Government in G.O.Ms.No.878, Rural Development Department, dated 15.05.1981, that the persons who have rendered 10 years of service, shall be conferred with the benefit of regularization and permanent absorption. Relying on the Government orders, the learned counsel for the writ petitioner states that, the writ petitioner had already completed more than 10 years of service, and therefore the benefits of regularization and permanent absorption is to be granted to him. This apart, even a special time scale of pay granted to the other temporary employees as per the Government orders are not extended to the writ petitioner.