VIJAYAN Vs. SECRETARY TO THE GOVERNMENT

JUDGEMENT

(1.) The relief sought for in the present writ petition is for a direction to the respondents to forthwith regularize the services of the writ petitioners on completion of 5/10 years of services and confer the regular time scale of pay by bringing them into the regular establishment.

(2.) The learned counsel appearing for the writ petitioners states that the writ petitioners were initially appointed as Water Supply Assistants, on 03.08.1999, 26.09.2000, 25.09.2000, 01.12.2002 and 08.07.2006 respectively. The writ petitioners were engaged as daily wage employees on temporary basis. The writ petitioners have served more than five years and some of the writ petitioners have served more than ten years and therefore, they are entitled to be regularised in the sanctioned post in the regular time scale of pay.

(3.) The learned counsel for the writ petitioners further states that the Government has issued various orders extending the benefit of regularization in respect of daily wage employees, who have served more than ten years on temporary basis. Therefore, the writ petitioners also must be provided with the benefits of regularization and permanent absorption with reference to the Government Orders in force.