P.BANUMATHI Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) The order of rejection dated 24.04.2015 rejecting the claim of the writ petitioners for grant of regularization and permanent absorption is under challenge in these writ petitions.

(2.) The writ petitioners were appointed as temporary Cook on consolidated pay and posted at Government Service Home Higher Secondary School, Thanjavur.

(3.) The learned counsel for the writ petitioners state that the Government issued G.O.Ms.No.22, Personnel and Administrative Reforms(F) Department, dated 28.03.2006 granting the benefit of regularization and permanent absorption, in respect of the temporary employees, who have completed 10 years of service as on 01.01.2006. Based on the said G.O withdrawn and modified the Government Order was issued in G.O.Ms.No.74, imposing certain terms and conditions. The applications submitted by the writ petitioners were grant of regularization was rejected by stating that as per the terms and conditions, the writ petitioners are not eligible to avail the benefit of the scheme of regularization.