T.K.ARIGOPAL Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) The order of rejection issued by the first respondent in proceedings dated 05.06.2018 in relation to the claim of the writ petitioners for regularization is under challenge in the present writ petition.

(2.) The writ petitioners were engaged as casual labourers/NMRs and were working continuously for more than ten years. The learned counsel for the writ petitioners stated that the Government issued an order in G.O.Ms.No.22, Personnel and Administrative Reforms Department, dated 28.02.2006, granting the benefit of regularization for the daily wages employees. However, the said Government Order had been withdrawn and a revised order in G.O.Ms.No.74, Personnel and Administrative Reforms Department, dated 27.06.2013 was issued. The learned counsel for the writ petitioners stated that in view of the fact that the petitioners have already completed 10 years of service, they are entitled to seek regularization in the sanctioned post and regular scale of pay.

(3.) This Court is of an opinion that the benefit of regularizations or permanent absorption can be granted, if the writ petitioners were initially appointed in accordance with the recruitment rules in force. Appointments made through irregularity or illegality can never be regularized.