S JAGADESWARI Vs. INSPECTOR OF GENERAL PRISONS

JUDGEMENT

(1.) THE petitioner was appointed in the year 1999 as Female Escort Warder on temporary basis by the 2nd respondent, being sponsored by the Employment Exchange. THE petitioner filed O.A.No.5310 of 2000 (W.P.No.991 of 2007) praying for regularisation of her services.

(2.) THE respondents filed reply affidavit. It is stated therein that the Female Escort Warder on daily wages were appointed on temporary basis and they were paid wages at the rate of Rs.15/- per day as per G.O.No.1921, Home Department, dated 22.08.1990 and subsequently they were paid Rs.40/- per day as per G.O.Ms.No.184, Home Department, dated 06.02.1997 and thereafter they were paid Rs.60/- per day, as per G.O.Rt.No.931, Home (Pr.II) Department, dated 02.07.1999. It is further stated that proposals for regularising the services of Female Escort Warder, working in Jail department were sent to the Government. But the Government deferred the same without passing any order.

(3.) ON the other hand, the learned Additional Government Pleader, submits that proposals were sent to Government for relaxation and the Government did not pass orders and the matter was deferred.