O.NAGENDRAN Vs. SECRETARY TO GOVERNMENT

JUDGEMENT

(1.) The orders of rejection, dated 26.08.2015 passed by the first respondent rejecting the claim of the writ petitioners for regularizing their services in the sanctioned post in the regular time scale of pay are under challenge in the present writ petitions.

(2.) Admittedly, all the writ petitioners were engaged as Overhead Water Tank Operators in the Village Panchayat.

(3.) The learned counsel for the writ petitioners states that the writ petitioners are serving for a considerable length of time and therefore, they are entitled to be regularized in the sanctioned post in the regular time scale of pay. The writ petitioners state that they are performing the duties and responsibilities of a full-time employee and in this regard, the concerned Panchayat President also issued a letter stating that the writ petitioners have to operate many Overhead Water Tank Pumps and their duty is a full-time job.