K.CHINNAMARI Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) Order of rejection dated 10.01.2011 rejecting the claim of the writ petitioner for grant of regularization and permanent absorption is under challenge in this writ petition.

(2.) The writ petitioner states that he was engaged as Sweeper in the fourth respondent municipality on daily wage basis on 10.02.2007. Similarly placed daily wages employees numbering 28 were also working along with the writ petitioner. The petitioner states that he is continuously working as daily wage employee for the considerable length of time. Thus the petitioner is entitled to be regularized in the sanctioned post in regular time scale of pay.

(3.) The learned counsel for the writ petitioner states that the cases of the similarly placed persons were considered by the Government and the benefit of regularization and permanent absorption was extended to those employees. Thus the case of the writ petitioner has also to be considered for grant of regularization and permanent absorption.