S. M. Subramaniam, J. - (1.)The order of rejection rejecting the claim of the writ petitioner for appointment to the post of Hosptial Worker on the ground that the petitioner is over aged in proceedings dated 10.11.2017 is under challenge in this writ petition.
(2.)The learned counsel appearing on behalf of the writ petitioner states that the petitioner had registered his name in the District Employment Exchange, Erode. Pursuant to the call letter, he appeared for an interview for appointment to the post of multi-purpose worker on daily wage basis. Accordingly, the writ petitioner was appointed as multi-purpose worker on 21.07.2011 on daily wage basis. The grievance of the writ petitioner is that he continued as daily wages employee for about six years and the services were not regularised. The petitioner was allowed to continue only as temporary worker without any regular service benefits granted to other Government employees. It is contended that the similarly placed persons were granted with the benefit of regularisation and therefore, the same benefit to be extended to the writ petitioner also.
(3.)In this regard, the Government also passed G.O.D.No.848 Health and Family Welfare Department dated 20.08.2014 granting permanent absorption in respect of temporary multi-purpose worker on daily wage basis. Then, the writ petitioner earlier filed W.P.No.19243 of 2017 and by way of common order dated 27.07.2017, this Court directed the third respondent to consider the representation submitted by the writ petitioner . Pursuant to the orders passed by this Court, the third respondent / the District Sidda Medical Officer issued the impugned order in proceedings dated 10.11.2017 rejecting the claim of the writ petitioner on the ground that the petitioner has already crossed 46 years and 10 months and become over aged. Thus, permanent absorption or regularisation cannot be granted in favour of the writ petitioner.