R.SARAVANAN Vs. GOVERNMENT OF TAMIL NADU

JUDGEMENT

(1.) The relief sought for in the present writ petition is for a direction to the respondents to pass orders on the writ petitioner's representation dated 22.09.2014 seeking regularization of his services as Watchman in the Cycle Stand, at Collectorate, Nagercoil.

(2.) The writ petitioner was engaged as a Watchman on daily wage basis during the year 1999.

(3.) The learned counsel for the writ petitioner states that the writ petitioner is continuously working as Watchman in the Cycle Stand at Collectorate, Nagercoil and as per the Government Order in G.O.Ms.No.22, Personnel and Administrative Reforms (F) Department, dated 28.02.2006, the writ petitioner is entitled for regularization on completion of ten years of service on daily wage basis. However, the representation submitted by the writ petitioner seeking the benefit of regularization of his services was not considered by the respondents. Thus, the writ petitioner is constrained to file the present writ petition.