K GANDHI Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) The relief sought in this writ petition is to direct the respondents to consider the claim of the writ petitioners for absorption in the respective post held by them in the time scale of pay from the date of their initial appointment.

(2.) The learned counsel appearing on behalf of the writ petitioners Mr.L.Chandrakumar states that the writ petitioners were initially appointed as casual labourers/Mazdoors in the Public Works Department during the year 1992 and continued in service for a considerable length of time. The learned counsel contends that by virtue of the length of service rendered by the writ petitioners, they are entitled for permanent absorption in the Department of Public Works and their right for regularisation cannot be denied.

(3.) However, it is stated that the writ petitioners were allowed to continue till the date of filing of the writ petition with some artificial breaks. Such being the factum of the case, the writ petitioners are entitled for permanent absorption.