R GNANSUNDARI Vs. SECRETARY TO GOVERNMENT

JUDGEMENT

(1.) With the consent of the learned counsel appearing on either side, the Writ Petition itself is taken up for disposal.

(2.) The prayer in the Writ Petition is for issuance of a writ of certiorarified mandamus to quash the Government Order in G.O.Ms.No.710 Home (Personnel II) Department dated 17.8.2005 in so far as fixing the age limit and physical measurement and efficiency to the petitioner is concerned and to direct the respondents to absorb the petitioners as female warders from the date from the date of their appointment with other benefits.

(3.) All the petitioners were appointed through Employment Exchange as Female Escort Warders to escort the female prisoners. The petitioners 1 to 4, 6, 8 and 9 were appointed in the year 1998 and 7th petitioner in the year 1999 and the fifth petitioner in the year 2000. According to the petitioners all of them are fully qualified to hold the post of Grade II Female Warders in the Prison Department. As per the Government Orders, the petitioners were paid daily wages till 24.2.2006. Subsequently, their services were disengaged. Therefore, the petitioners and similarly placed persons filed Original Applications before the Tamil Nadu Administrative Tribunal. The Tribunal by an order dated 30.8.2002 in O.A.No.5305 of 2000 etc. batch, disposed of the Applications, directing the Government to take a decision and prepare a scheme to absorb as many applicants as possible apart from issuing other directions. Since the order passed by the Tribunal was not complied with, petitioners filed W.P.No.34262 of 2004 to implement the order passed by the Tribunal.