(1.) The orders of rejection dated 17.06.2014, rejecting the claim of the writ petitioners for retrospective regularisation from the date on which the writ petitioners were employed as daily wages are under challenge in the present writ petitions.
(2.) Admittedly, all the writ petitioners were engaged as daily wages employees in Municipal Corporation, during the year 1987.
(3.) The claim set out by the writ petitioners were considered by the respondents and an order of rejection was passed on 17.06.2014. The impugned order states that the benefit of regularisation was granted to the writ petitioners with reference to the Government Orders in force and therefore, further regularisation with retrospective effect cannot be granted. Further, it is stated that during the relevant point of time, when the writ petitioners were engaged as daily wage employees, there were no sanctioned posts and no vacancy was available. Thus, the case of the writ petitioners during the relevant point of time was not considered or regularised with effect to G.O.Ms.No.125, Municipal Administration and Water Supply Department dated 27.05.1999.
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