M. KARTHIKEYAN Vs. ASSISTANT DIRECTOR (TOWN PANCHAYAT)

JUDGEMENT

(1.) The Writ Petition has been filed seeking a direction to the respondents to regularize the services of the petitioner as Tractor Driver in the second respondent Town Panchayat w.e.f, the date of the appointment in the light of G.O.(Nilai). No. 23, Municipal Administration and Water Supply Department, dtd. 3/3/1998 and by considering the petitioner's representation dtd. 23/7/2018 within the stipulated time as fixed by this Court.

(2.) Heard the learned Counsel appearing for the petitioner and Mr. S. Angappan, learned Government Advocate, who takes notice for the respondents. By consent, the writ petition is taken up for disposal at the admission stage itself.

(3.) The case of the petitioner is that he was appointed by the Executive Officer of S. Kodikulam Town Panchayat to operate a tractor on contract basis in the year 2007. Subsequently, he was appointed as tractor driver on 17/3/2010 on a daily wages basis, on the basis of the said Town Panchayat Resolution No. 247 dtd. 17/3/2010 and with reference to the Executive Officer's proceedings in Na.Ka. No. 22/2010, dtd. 1/4/2010. The petitioner would further contend that the second respondent vide his proceedings dtd. 28/5/2014 issued a tender notice inviting the application from all eligible tenderers and the petitioner also participated and subsequently, he was selected and in furtherance to the same, the second respondent vide his proceedings in Na.Ka. No. 36/2014, dtd. 30/6/2014 has confirmed the tender in favour of the petitioner and due to that, he had been receiving Rs.8,800.00 as salary every month for the period 2016-2017.