S. SOMASUNDARAM Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) The challenge in this writ petition is to the order of the Joint Director, Directorate of Government Examinations, Chennai 6, dtd. 16/7/2012 in and by which the request of the petitioner and others for regularisation of their services was rejected on the ground that they had not completed 10 years of service as on 1/1/2006 as per G.O. Ms. No. 22, Personnel and Administrative Reforms (F) Department, dtd. 28/2/2006.

(2.) The petitioner would claim that he was appointed temporarily as a daily-wage employee in the office of the Regional Deputy Director of Government Examinations (third respondent) in March 2001 and he has served as such continuously for a period of over 12 years till June 2013.

(3.) He would therefore claim that he is entitled to be regularised as per G.O. Ms. No. 22, dtd. 28/2/2006. The petitioner would further claim that he was continuously employed for more than 10 years and he has completed 10 years of service as required in the said Government Order.