V.PALANIAPPAN Vs. DIRECTOR OF AGRICULTURE CHEPAUK

JUDGEMENT

(1.) The relief sought for in the present writ petition is for a direction to direct the respondents to forthwith regularize the services of the petitioner and to pay him the time scale of pay on par with the others.

(2.) The writ petitioner is working as Night Watchman in Coconut Nursery Farm in the Agriculture Department at Danispet, Kadayampatti Taluk, Salem District on a daily wage basis of Rs. 330/-. The contention of the petitioner is that he is serving from the year 1979 onwards and therefore, he is entitled to be regularized in the sanctioned post in the time scale of pay. The writ petitioner submitted several representations to the authorities concerned seeking the benefit of regularization and permanent absorption. However, the request of the respondent has not been considered and thus, the writ petitioner is constrained to move the present writ petition.

(3.) The learned counsel for the writ petitioner states that the petitioner is now aged about 52 years and all along, he is working as a daily rated Watchman and therefore, as per the Government orders issued in G.O.Ms.22 and based on the fact that the Government extended the benefit of regularization to the similarly placed persons, the case of the writ petitioner also to be considered for regularisation.