LAWS(MAD)-2019-7-303

S.NEELAKANDA MOORTHI Vs. STATE

Decided On July 12, 2019
S.Neelakanda Moorthi Appellant
V/S
STATE Respondents

JUDGEMENT

(1.) The relief sought for in the present writ petition is for a direction to direct the respondents to absorb the petitioner in regular time scale of pay either as Over Head Tank Watchman or any other equivalent cadre in Basic Service, as per the orders issued by the Government in G.O.Ms.No.242 Municipal Administration and Water Supply Department, dated 10.12.2009 and regularize the services of the petitioner.

(2.) The writ petitioner studied upto 10th standard and registered his name in the District Employment Exchange. The petitioner was employed as a Over Head Tank Watchman in the fourth respondent Town Panchayat from 01.05.2005 on consolidated pay. The learned counsel for the writ petitioner states that the petitioner is continuously working to the satisfaction of his superior and he was performing his duty attached to the post of Over Head Tank Watchman at Perumagalur Town Panchayat.

(3.) The learned counsel for the writ petitioner states that the Government issued G.O.Ms.No.242, dated 10.12.2009 regularising the services of the 174 daily wage employees. Therefore, the writ petitioner also is to be considered along with all those persons for grant of regularisation also to be granted with similar benefit which was graduated to 174 candidates in respect of grant of regularisation and permanent absorption.