Madras High Court
U.Murugesan vs The State Of Tamil Nadu on 18 September, 2025
Author: M.S.Ramesh
Bench: M.S. Ramesh
W.A.Nos.2538 and 2543 of 2022
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 18.09.2025
CORAM :
THE HONOURABLE MR. JUSTICE M.S. RAMESH
AND
THE HONOURABLE MR. JUSTICE R.SAKTHIVEL
W.A.Nos.2538 and 2543 of 2022
U.Murugesan ... Appellant in W.A.No.2538 of 2022
A.Muthu ...Appellant in W.A.No.2543 of 2022
Vs.
1.The State of Tamil Nadu,
Rep. Secretary to the Government,
Labour and Employment (E2) Department,
Chennai-600 009
2.The Commissioner of Labour,
Chennai-600 006 ... Respondents in both W.As
PRAYER in W.A.No.2538 of 2022: Appeal is filed under Clause 15 of the
Letters Patent, praying to set aside the order dated 20.06.2022 in
W.P.No.6237 of 2014 passed by this Court.
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W.A.Nos.2538 and 2543 of 2022
PRAYER in W.A.No.2543 of 2022: Appeal is filed under Clause 15 of the
Letters Patent, praying to set aside the order dated 20.06.2022 in
W.P.No.6235 of 2014 passed by this Court.
In both W.As
For Appellant : Mr.R.Subramanian
For Respondents : Mr.UM.Ravichandran
Special Government Pleader
for R1 and R2
COMMON JUDGMENT
(Judgment of this Court was delivered by M.S.RAMESH.J)
Before the Writ Court, the appellants herein had claimed that they
were continuously engaged as daily wage employees for more than ten
years as on 01.01.2006 and therefore, had sought for the benefits of
G.O.Ms.No.22, Personnel and Administrative Reforms (F) Department,
dated 28.02.2006, for regularization of their services. The learned Single
Judge vide order dated 20.06.2022 passed in W.P.Nos.6235 of 2014 and
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W.A.Nos.2538 and 2543 of 2022
6237 of 2014 had rejected their claim, which order is assailed in the present
Writ Appeals.
2. After the aforesaid order was passed, the Hon'ble Full Bench of
this Court had an occasion to deal with this issue of regularization of part-
time / daily wage employees, on a reference made in view of conflicting
judgments, and by an order passed in M.Sivappa vs. State of Tamil Nadu
and others, reported in [2024 (2) CTC 1], had held that if it is substantiated
by the part-time employee that he falls under any one of the 86 categories
of posts enumerated in the Special Rules for Tamil Nadu Basic Service,
immaterial of the fact that whether such an appointment is part-time or full-
time, the employee would be entitled to the benefit of Regularization de
hors G.O.Ms.74, dated 27.06.2013. In the said decision of the Hon'ble Full
Bench, several decisions of the Supreme Court, including the case of
Secretary, State of Karnataka & others vs. Uma Devi, reported in [2006
(3) LLN 78 (SC)], were referred to and analysed.
3.It is not in dispute that the post of watchmen, in which the
appellants were engaged on part-time basis, finds place in Sl.No.11 of the
Tamil Nadu Basic Service Rules. The fact that the appellants herein were
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W.A.Nos.2538 and 2543 of 2022
employed as part-time watchmen for more than ten years as on 01.01.2006,
is also not under dispute. As such, they would be entitled for the benefit of
the decision of the Hon'ble Full Bench in M.Sivapa's case (supra).
4.Since the learned Single Judge did not have the benefit of the
decision of the Hon'ble Full Bench, which was pronounced after the orders
passed in the Writ Petition, we do not intend to go into the merits of the
findings therein. However, in view of M.Sivapa's decision, the order
passed in the Writ Petition cannot be legally sustained.
5. Accordingly, the order impugned in W.P.Nos.6235 and 6237 of
2014 stands quashed. Consequently, there shall be a direction to the
respondents to pass appropriate orders, bringing the appellants' service into
regular service and fix their pay scale accordingly, with effect from
28.02.2006. However, the appellants will not be entitled for the arrears of
their salaries, on such re-fixation of their pay-scales. Such orders shall be
passed, at least within a period of eight (8) weeks from the date of receipt
of a copy of this order.
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W.A.Nos.2538 and 2543 of 2022
6. Accordingly, the Writ Appeals stand allowed. No Costs.
[M.S.R., J] [R.S.V.,J]
18.09.2025
Index: Yes/No
Speaking/Non-speaking order
Neutral Citation: Yes/No
Anu
To
1.The Secretary to the Government,
Labour and Employment (E2) Department,
Chennai-600 009
2.The Commissioner of Labour,
Chennai-600 006
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W.A.Nos.2538 and 2543 of 2022
M.S.RAMESH, J.
and
R.SAKTHIVEL, J.
Anu
W.A.Nos.2538 and 2543 of 2022
18.09.2025
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