SUNDARARAJAN Vs. CHAIRMAN & MANAGING DIRECTOR

JUDGEMENT

(1.) The relief as such sought for in the present writ petition is for a direction to direct the respondents to consider the representation submitted by the writ petitioner on 11.10.2018, to reinstate the writ petitioner into service and regularize the service of the writ petitioner in a regular time scale of pay.

(2.) The writ petitioner was appointed as Junior Engineer on daily wage basis at Perambalur Sugar Mills Limited, dated 07.08.2007.

(3.) The learned counsel for the writ petitioner states that the writ petitioner continued in the post of Junior Engineer on daily age basis for more than 10 years. However, he was ousted from service, during the year 2017 and his representation to reinstate him was not considered by the respondents. Thus, the writ petitioner is constrained to move the present writ petition.