AMMAKANNU Vs. SECRETARY TO GOVERNMENT

JUDGEMENT

(1.) The relief sought for in the present writ petition is to call for the records on the file of the fifth respondent in proceedings Roc.No.A6/3849/2014 dated 15.12.2014 and quash the same as illegal, incompetent and without jurisdiction and further direct the respondents to regularize the service rendered by the petitioner from May, 1985 till June, 2012 and further direct the respondents to provide the petitioner with retirement and pensionary benefits.

(2.) It is the case that the petitioner was worked as Sweeper in the Peramanallur Panchayat Union on daily basis from May, 1985. The writ petitioner's salary was fixed at Rs.50/- and it was raised to Rs.1,500/- per month. Thereafter, it had been revised from time to time. She was retained as Sweeper in the same Panchayat for 27 years but her service was not regularized. She was also asked to do menial work in the Panchayat Office and she carried out all work given by her superiors. Though the petitioner approached her higher officials for regularization of her service, she was not given any assurance of regularization.

(3.) The learned counsel for the petitioner submitted that though the petitioner had worked for 27 years in the fourth respondent Panchayat, her service was not regularized and subsequently retired from service. She further submitted that the services of similarly placed persons have been regularized by the Panchayat as per the Government Order except the petitioner. She therefore prayed that the impugned order passed by the fifth respondent is liable to be quashed.