LAWS(MAD)-2019-2-373

S.SHANMUGAM Vs. ADDITIONAL CHIEF SECRETARY

Decided On February 05, 2019
S.SHANMUGAM Appellant
V/S
ADDITIONAL CHIEF SECRETARY Respondents

JUDGEMENT

(1.) The relief sought for in the present writ petition is for a direction to direct the respondents to consider the petitioner representation dated 26.09.2018 favourably in respect of the claim of the writ petitioner to grant regularization and permanent absorption.

(2.) The writ petitioner states that he was appointed as HandPump Helper in Mohananur Panchayat Union in June 2002. The resolution passed, appointing the writ petitioner is enclosed in page no.3 of the typed set of papers filed along with the writ petition. The resolution dated 07.09.2006 states that the writ petitioner Mr.S.Shanmugam was appointed as Fitter Assistant on daily wage basis.

(3.) The learned counsel appearing on behalf of the writ petitioner states that the writ petitioner is serving in the Panchayat Union for the past about 16 years without any break in service and therefore, his case is to be considered for grant of regularization and permanent absorption.