V.SEKAR Vs. PRINCIPAL SECRETARY PUBLIC WORKS DEPARTMENT

JUDGEMENT

(1.) The relief sought for in the present writ petition is for a direction to direct the respondents to regularise the service of the writ petitioner from the date of completion of 10 years of his service viz., from 30.11.2009, by extending the benefit of G.O.Ms.No.22 dated 28.2.2006 with all benefits.

(2.) The learned counsel appearing on behalf of the writ petitioner states that the writ petitioner was employed as NMR by the respondents in the post of Mazdoor Grade-I. The writ petitioner was paid the daily wage as applicable and serving in the Department for a considerable length of time. Thus, the learned counsel for the writ petitioner states that the writ petitioner is entitled to avail the benefits under G.O.Ms.No.22, Personal and Administrative Reforms (F) Department, dated 28.2.2006. Relying on the said Government Order, the learned counsel for the writ petitioner states that the daily rated employees are entitled to be regularised on completion of their 10 years of service in the post of NMR.

(3.) It is pertinent to note that the said Government Order had already been withdrawn by the Government and a revised Government Order was issued in G.O.Ms.No.74, Personnel and Administrative Reforms (F) Department, dated 27.6.2013. As per the said Government Order, certain conditions are stipulated for grant of regularisation.