G.SIVAPRAKASAM Vs. EXECUTIVE ENGINEER

JUDGEMENT

(1.) This petition has been filed to quash the order dated 07.10.2004 in Ka.No.4156/N1A/2004 passed by the first respondent and direct the respondents to regularise the petitioner's service from 30.04.1973, the date on which the petitioner had completed 480 days of continuous service in 24 calendar months and disburse the consequential benefits.

(2.) The case of the petitioner is that since he had joined the service of the respondent-Board on 22.12.1971 and completed 480 days of continuous service in 24 calendar months with effect from 30.04.1973, his service ought to have been regularised from 30.04.1973 onwards. Since the respondents had rejected the petitioner's request to regularise his service from 30.04.1973 onwards, the present Writ Petition has been filed.

(3.) The learned counsel for the petitioner submitted that the petitioner herein was appointed as a watchman on 22.12.1971 and since he had put in 480 days of continuous service in 24 calendar months from 30.04.1973 onwards, he deserves to be confirmed with permanent status from that date onwards.