V.KARUPPASAMY Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) Challenge in this appeal is made to the order dated 27.06.2019, dismissing the writ petition filed by the appellant in W.P.(MD) No.18755 of 2015.

(2.) W.P.(MD) No.18755 of 2015 has been filed by the appellant to issue a writ of certiorarified mandamus to call for the records on the file of the first respondent in connection with the impugned order dated 17.01.2014 rejecting the regularisation, passed in Letter No.23249/C2/2009-9, and quash the same as arbitrary and unjustifiable and consequently direct the first respondent to regularise his service in the post of Lascar with effect from his initial appointment i.e.18.12.1978, based on the proposal sent by the third respondent in his Letter No.C4/895/2006, dated 09.12.2006, as well as extended in the case of others vide G.O.Ms.No.134, Public Works (C2) Department, dated 07.05.2010, thereby sanction all service monetary benefits with interest, within the time stipulated by this Court.

(3.) From the materials placed on record, it is found that the appellant's name has been sponsored by the Employment Exchange to the post of Mazdoor and on appointment to the abovesaid post, the appellant had put in continuous service in the Department and while doing so, the Government took a policy decision to regularize the services of the employees working in various Government Departments on daily wage basis, who have completed more than ten years of service as on 01.01.2006 and based on the said policy decision, it is found that G.O.Ms.No.22, Personnel and Administrative Reforms (F) Department, dated 28.02.2006, had come to be issued.