A.ANANDAN Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) The order of rejection dated 06.10.2017, rejecting the claim of the writ petitioner for regularization of his services in the sanctioned post in the regular time scale of pay is under challenge in the present writ petition.

(2.) The writ petitioner was appointed on temporary basis as Driver. The writ petitioner was receiving the monthly consolidated pay. The order of appointment itself states that the appointment is purely temporary and the services can be terminated without issuing any notice. Thus, the initial appointment of the writ petitioner was not in accordance with the recruitment rules in force. However, the petitioner claims that he is continuously in service for several years and therefore, he is entitled to be regularized in the sanctioned post.

(3.) The learned counsel for the writ petitioner states that the Government issued G.O.Ms.No.22 dated 28.02.2006 and the benefit of regularization is granted in respect of the employees, who have completed 10 years of service on temporary basis. Therefore, the writ petitioner is entitled to get the benefit of the Government order.