P.PRASATH Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) The relief sought for in the present writ petition is for a direction to direct the third respondent to regularise the services of the writ petitioners in the Time Scale of Pay from the date of merger of Senappritti Village Panchayat with 3rd respondent Karur Municipality and further directing the third respondent to fix their inter-se-seniority as stated in G.O.(Ms) No.29 Municipal Administration and Water Supply (ME.1) Department, dated 13.02.2013.

(2.) The writ petitioners were employed as Over Head Tank Operator in Sanappratti Village Panchayat during the year 1997. The writ petitioners were appointed on consolidated pay salary.

(3.) The learned counsel appearing on behalf of the writ petitioners states that the Government has taken a policy to regularise the services of these daily rated employees and consolidated pay employees in a faced manner on completion of 10 years of service. Though the writ petitioners have served for a considerable length of time, their services are yet to be regularised. Thus, the petitioners are constrained to move the present writ petition.