J.MANIKANDAN Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) The petitioners are aggrieved against the order of the first respondent dated 18.11.2014, rejecting their request for regularization of their service as Road Roller Drivers.

(2.) Heard the learned counsel for the petitioner and the learned Special Government Pleader appearing for the respondents.

(3.) These petitioners were appointed as Road Roller Drivers in 2003, 2006 and 2008 at various Panchayat Union. After continuously working for several years, they sought for regularization of their service based on Government Order passed by the first respondent-Government in G.O.No.126 Rural Welfare (E5) Department dated 16.04.1997. As their request was not considered, they approached this Court and filed W.P.No.20230 of 2012 and sought for Mandamus, directing the respondents therein to regularize their service with effect from the date of their initial appointment. This Court after hearing both sides, dispose the said writ petition on 13.12.2013 by passing the following order: