S.RAJAIYAN Vs. SECRETARY TO GOVERNMENT

JUDGEMENT

(1.) This writ petition has been filed seeking to quash the proceedings of the fourth respondent dated 14.03.2019 and to direct the respondents to regularize the service of the petitioner as full-time Sweeper on the date of completion of ten years of part time service from 01.06.1981 and to pay time scale of pay and other benefits payable with effect from 01.06.1991, by counting 50% of the part time service rendered by the petitioner, for the purpose of grant of pension.

(2.) Heard the learned Counsel appearing for the petitioner and the learned Special Government Pleader who takes notice for the respondents. By consent, the writ petition is taken up for final disposal at the stage of admission itself.

(3.) The learned Counsel appearing for the petitioner submitted that in an identical case in W.P.(MD)Nos.15808 and 15809 of 2018, dated 14.02.2019, this Court passed the following orders: