(1.) The relief sought for in the present writ petition is for a direction to direct the respondents to pass orders on the representation submitted by the petitioners dated 21.06.2011, 10.09.2012 and 17.06.2013 and to regularize the services of the writ petitioners.
(2.) The writ petitioners were appointed as sweepers and sanitary workers in the fifth respondent school on part time basis. They have been paid daily wages salary and therefore, the initial appointment of the writ petitioners were not in accordance with the recruitment rules in force.
(3.) The learned counsel appearing for the writ petitioners states that the Personnel and Administrative Reforms (F) Department, State of Tamil Nadu issued G.O.Ms.No.22, dated 28.02.2006, granting regularization in respect of the part time employees who completed ten years of service. Thus, the case of the writ petitioners is to be considered with reference to the G.Os passed in this regard.
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