V.MATHIYALAGAN Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) The order of rejection, dated 26.09.2017, passed by the first respondent, rejecting the claim of the writ petitioners for grant of regularization of services, is under challenge in the present writ petitions.

(2.) The writ petitioners state that they were initially appointed as Nominal Muster Roll (N.M.R.) Grade-I employees on daily wage basis by the Public Works Department and they were allowed to continue in service for a considerable length of time. The writ petitioners claim that as per the Government Orders issued during the relevant point of time, a daily wage employee on completion of ten years of service is entitled to be regularized in the sanctioned post in regular time scale of pay, however, the said benefit was not granted to them.

(3.) The learned counsel appearing for the writ petitioners states that the similarly placed persons were considered by the competent authority and the services of many such similarly placed persons were regularized and they were brought under the regular establishment. The writ petitioners cited certain Government Orders granting the benefit of regularization and permanent absorption in respect of the similarly placed employees. It is further contended that when the claim of the similarly placed persons was considered by the competent authority, the same benefit is to be extended to the writ petitioners also. It is further brought to the notice of this Court that the High Court has also passed orders granting the benefit of regularization and permanent absorption in respect of certain daily wage employees. Thus, the present writ petitions are also liable to be allowed.