LAWS(MAD)-2019-3-589

S.THANGADURAI Vs. STATE OF TAMIL NADU

Decided On March 27, 2019
S.Thangadurai Appellant
V/S
STATE OF TAMIL NADU Respondents

JUDGEMENT

(1.) The order of rejection dated 30.3.2017, rejecting the claim of the writ petitioners for grant of regularisation and permanent absorption, is under challenge in the present writ petition.

(2.) All the writ petitioners were initially engaged as Daily Rated Labourers in the Public Works Department.

(3.) The learned counsel, appearing on behalf of the writ petitioners, states that the writ petitioners are serving as Daily Rated Labourers for a considerable length of time and even as per the Government policy, they are entitled for regularisation and permanent absorption.