@JUDGMENTTAG-ORDER
M. Jaichandren, J.@mdashHeard the learned Counsel appearing on behalf of the petitioner and the learned Counsel appearing on behalf of the respondent.
2. At this stage of the hearing of the Writ petition, the learned Counsel for the petitioner has submitted that it would suffice, if the petitioner is permitted to make a representation to the respondent, with regard to the reliefs sought for in the Writ Petition and if the respondent is directed to consider the representation, in view of G.O.(MS) No. 21, Municipal Administration and Water Supply (MC.3) Department, dated 23.02.2006 and G.O.Ms. No. 22, Personnel and Administrative Reforms (F) Department, dated 28.02.2006, relating to regularization of the services of the daily wage employees of Municipalities, in the state of Tamil Nadu and pass appropriate orders thereon, on merits and in accordance with law, within a specified period.
3. The learned Counsel appearing on behalf of the respondent has no objection for such an order being passed by this Court.
4. In view of the submissions made by the learned Counsels appearing for the parties concerned, the petitioner is permitted to make a representation to the respondent, with regard to the reliefs sought for by the petitioner, in the present Writ Petition, within 15 days from today, and on receipt of such representation, the respondent is directed to dispose of the same, on merits and in accordance with law, in view of the Government orders in G.O.Ms. No. 21, Municipal Administration and Water Supply (MC.3) Department, dated 23.02.2006 and G.O.Ms. No. 22, Personnel and Administrative Reforms (F) Department, dated 28.02.2006, within eight weeks thereafter, if it is found that the petitioner has been in continuous service. However, it is made clear that this Court, by this order, has not expressed any opinion on the merits of the matter.
With the above directions, the Writ Petition stands disposed of. No costs.
