LAWS(MAD)-2019-4-428

R.KUMAR Vs. STATE OF TAMIL NADU

Decided On April 03, 2019
R.KUMAR Appellant
V/S
STATE OF TAMIL NADU Respondents

JUDGEMENT

(1.) The order of rejection passed by the first respondent in proceedings dated 04.05.2018, rejecting the claim of the writ petitioner for grant of regularization and permanent absorption is under challenge in the present writ petition.

(2.) The learned counsel for the writ petitioner states that the writ petitioner was initially engaged as Assistant and subsequently, promoted as Driver on daily wages basis. The petitioner states that he is continuing as daily wage employee for a considerable length of time and therefore, he is entitled to be regularized in the sanctioned post in the regular time scale of pay.

(3.) The learned counsel for the writ petitioner states that the Government issued G.O.Ms.No.22, Personnel and Administrative Reforms Department, dated 28.02.2006, granting the benefit of regularization in respect of the daily wage employees on completion of their 10 years of service.