S.KATHIRVEL Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) The case of the petitioners in W.P.Nos.20669, 20670, 20673, 20675 to 20677 and 20680 of 2019 is that they joined the temporary services in the Environment and Forest Department and they worked for more than thirty years in the said Department. The petitioners submitted their representation on 28.05.2019, 28.05.2019, 02.08.2015, 15.06.2019, 08.06.2019, 09.05.2019 and 10.06.2019, respectively, for regularisation of their services on par with their juniors, however, the same have not been considered so far. Due to the inaction of the respondents, the petitioners are constrained to approach this Court by filing these writ petitions.

(2.) Learned counsel appearing for the petitioners would submit that the services of daily wages employees working in other departments were regularized after completion 10 years of services and they were given monetary benefits also. Moreover, similarly placed persons like the petitioners filed writ petitions before this Court and the same were disposed of with a direction to the respondents therein to consider the claim of the petitioners therein for regular appointment on par with their juniors. The learned counsel would further submit that in spite of repeated representations being given to the respondents in this regard, the claim of the petitioners has not been considered so far, in the meanwhile, juniors to the petitioners have marched over the petitioners through promotion and hence, prayed to consider the claim of the petitioners.

(3.) Learned Government Advocate appearing on behalf of the respondents would submit that the claim of the petitioners will be considered in accordance with law.