K.BALU Vs. COMMISSIONER OF MUNICIPAL ADMINISTRATION

JUDGEMENT

(1.) The order of rejection rejecting the claim of the writ petitioner for grant of retrospective regularisation from the initial date of engagement of the writ petitioner as daily wage employee in proceeding dated 29.01.2015, is under challenge in the present writ petition.

(2.) Admittedly, the writ petitioner was engaged as daily wage employee on temporary basis, the petitioner continued in service with some artificial break. However, during the year 2002, the service of the petitioner was terminated. From the year 1998 to 2002, the writ petitioner was continuing as a consolidated pay employee. The writ petitioner approached the Labour Court and subsequently the High Court and thereafter, the service of the writ petitioner was regularized with effect from 13.09.2012. Now, the writ petitioner is serving as a regular employee in the regular establishment.

(3.) The learned counsel appearing for the writ petitioner states that the petitioner is entitled to be regularized with effect from the initial date of appointment.