A MAYANDI Vs. SECRETARY TO GOVERNMENT MUNICIPAL ADMINISTRATION AND WATER SUPPLY DEPARTMENT AND COMMISSIONER, TIRUNELVELI MUNICIPAL CORPORATION

JUDGEMENT

(1.) In this Writ Petition, the Petitioner seeks for a Mandamus to direct the Respondents to impose specific condition in the agreement to be entered into with the Self Help Group, while engaging sanitary workers by the second Respondent Corporation on contract basis, for compliance of ESI, PF and Insurance cover for accident and other dues that would become payable under the Workmen's Compensation Act, and further, to ensure that same would be applicable to the 130 sanitary workers who are already working on contract basis in the second Respondent Corporation through Self Help Group.

(2.) The Petitioner is a driver by profession. The Petitioner claims himself to be a member of Nava Jeevan trust, a Social Service Organisation, which according to him, is interested in protecting the welfare of the sanitary workers.

(3.) As per the Rules, the Municipal authorities are responsible for the collection, segregation, storage, transportation, processing and disposal of Municipal solid waste. In exercise of the powers conferred by Sections 3, 6 and 25 of the Environment (Protection) Act, 1986 (29 of 1996), the Central Government had published the Municipal Solid Waste (Management and Handling) Rules, 2000.