K.SIVARAJAN Vs. GOVERNMENT OF TAMILNADU

JUDGEMENT

(1.) The relief sought for in the present writ petition is for a direction to direct the respondents 1 & 2 to bring the petitioners into regular time scale of pay and regularize the service of petitioners in the post of Animal Husbandry Assistants.

(2.) All the writ petitioners are engaged as Daily wage employees by the Self Help Group and working under the control of the contractors.

(3.) The learned counsel for the writ petitioner states that they are in service for more than 15 years and performing services to the Animal Husbandry Department. On account of the fact that the writ petitioners are already over aged, they cannot participate in the regular selection for appointment to the Post of Animal Husbandry Assistant. Thus, the case of the writ petitioners are to be considered for grant of relaxation and for regularization and permanent absorption in the sanctioned post of Animal Husbandry Assistant.