AIROnline 2019 Mad 1698

Madras High Court

Hon'ble Judge(s): S. M. Subramaniam , J

Constitution of India , Art.16— Regularization - With retrospective effect - Petitioners engaged as daily wage employees and continuing in services - Government by way of policy decision extended concession to daily wage employees and on completion of 10 years of service, they were brought under regular employees - Granting regularization itself was concession extended by Government - When petitioners already enjoyed concession, they cannot seek retrospective regularisation with effect from date on which they were engaged as daily wage employees - Claim, rejected. (Para 6)