P.DEVARAJULU Vs. SECRETARY TO GOVERNMENT

JUDGEMENT

(1.) As the relief sought for in both the petitions are similar, they are disposed of by this common order.

(2.) The petitioners in both the writ petitions were appointed as Sanitary workers through employment exchange on a consolidated pay of Rs.1,000/- on various dates by the 3rd respondent and upon such appointment, the petitioners completed three years of satisfactory service. However, contrary to the various Government Orders, the petitioners were brought into regular time scale of pay only on 16.3.06.

(3.) It is the case of the petitioners that upon their appointment in the consolidated pay for one year it has to be extended for three years and at the end of three years they should have brought into the regular time scale of pay in the regular post as per G.O. Ms. No.71, Municipal Administration and Water Supply Department, dated 30.4.1997. It is the further case of the petitioners that subsequent to the lifting of ban on appointment vide G.O. Ms. No.60, Municipal Administration and Water Supply Department dated 23.6.06, the petitioners ought to have been brought into the regular time scale of pay on completion of three years of service on 1.11.02. Though proposals in this regard emanated from the 2nd respondent, the 3rd respondent has brought the petitioners into the regular time scale of pay only on 16.3.06 instead of 1.11.02.