P.MURUGAN Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) The relief sought for in the present writ petition is for a direction to direct the third respondent to regularize the services of the writ petitioner on par with the similarly placed employees, in the light of the Government Letter No.29251/napa3/99-1, dated 14.01.2000, and orders of this Court, dated 25.02.2013, in Writ Petition (Madras) No.8850 of 2007, thereby enabling the writ petitioner to avail the benefits of the regular Government Employee.

(2.) Admittedly, the writ petitioner was engaged as daily wages employee in Sivakasi Municipality. The writ petitioner was engaged for collecting fee in Cycle Stand, Bus Stand and public Latrines etc., 18 other persons were also appointed by the third respondent on daily wage employees.

(3.) The grievances of the writ petitioner is that he was prevented from discharging his duty from 24.06.1996 onwards. The other similarly placed persons approached the Administrative Tribunal and the Government issued G.O.Ms.No.124 (Municipal Administration and Water Supply Department), dated 27.05.1999, accordingly, the services of those employees were regularized.