M.VINSLAL Vs. GOVERNMENT OF TAMIL NADU

JUDGEMENT

(1.) The relief sought for in the present writ petition is to quash the order of rejection, dated 16.04.2009, passed by the third respondent and to direct the respondents to reinstate and regularize the service of the writ petitioner in the permanent post.

(2.) The writ petitioner was appointed as a Daily Rated Employee (Mazdoor Category-I) in the Public Works Department, Water Resources Organization, Kodayar Basin Division, Nagercoil, Kanyakumari District. The writ petitioner states that he was initially appointed on 01.07.1995 and was working for long years.

(3.) The learned counsel appearing for the writ petitioner states that the writ petitioner has served more than ten years in the Department as daily rated employee and therefore, as per G.O.(Ms) No.22, Personnel and Administrative Reforms (F) Department, dated 28.02.2006, his service is entitled to be regularized in the sanctioned post in the time scale of pay.