REGENT COMPUTRONICS PVT. LTD.

P.Manimurugesan Appellant

V/S

STATE OF TAMIL NADU Respondents

Referred Judgements :-

CIVIL SERVICE UNIONS V. MINISTER FOR THE CIVIL SERVICE [REFERRED TO]
ASHWANI KUMAR AND OTHERS VS. STATE OF BIHAR AND OTHERS [REFERRED TO]
STATE OF PUNJAB VS. JAGDIP SINGH:GURDHIAN SINGH:MALVINDER SINGH:RAJWANT SINGH [REFERRED TO]
B N NAGARAJAN VS. STATE OF KARNATAKA [REFERRED TO]
DHARWAD DISTT P W D LITERATE DAILY WAGE EMPLOYEES ASSOCIATION VS. STATE OF KARNATAKA [REFERRED TO]
STATE OF PUNJAB VS. SURINDERKUMAR [REFERRED TO]
STATE OF HARYANA VS. PIARA SINGH [REFERRED TO]
STATE OF HIMACHAL PRADESH VS. SURESH KUMAR VERMA [REFERRED TO]
ASHWANI KUMAR VS. STATE OF BIHAR [REFERRED TO]
NATIONAL BUILDINGS CONSTRUCTION CORPORATION NATIONAL BUILDINGS CONSTRUCTION CORPORATION VS. S RAGHUNATHAN:S P SINGH [REFERRED TO]
CHANCHAL GOYAL VS. STATE OF RAJASTHAN [REFERRED TO]
SECRETARY STATE OF KARNATAKA VS. UMADEVI [REFERRED TO]
STATE OF KARNATAKA VS. H GANESH RAO [REFERRED TO]
SECRETARY TO GOVT. COMMERCIAL TAXES AND REGISTRATION DEPARTMENT, SECRETARIAT AND ANR. VS. A. SINGAMUTHU [REFERRED TO]

JUDGEMENT

(1.) Order of rejection dated 10.09.2011 rejecting the claim of the writ petitioners for grant of regularization and permanent absorption is under challenge in this writ petition.

(2.) The writ petitioners state that they were engaged as Sweeper in the fourth respondent municipality on daily wage basis. The petitioners state that they are continuously working as daily wage employee for the considerable length of time. Thus the petitioners are entitled to be regularized in the sanctioned post in regular time scale of pay.

(3.) The learned counsel for the writ petitioners states that the cases of the similarly placed persons were considered by the Government and the benefit of regularization and permanent absorption was extended to those employees. Thus the case of the writ petitioners has also to be considered for grant of regularization and permanent absorption.

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P.MANIMURUGESAN Vs. STATE OF TAMIL NADU

Referred Judgements :-

JUDGEMENT

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