ANGELINE AROKIAMARY Vs. GOVERNMENT OF TAMIL NADU

JUDGEMENT

(1.) THE writ petition is directed against the impugned government order in G.O.Ms.No.27, Adi Dravidar and Tribal Welfare (ADW4) Department, dated 15.2.2006, by which the Government has regularised the services of the contingent staff by relaxing Rule 10(a) of the General Rules for the Tamil Nadu State and Subordinate Services and Rules 6(a) and 6(c) of the Adhoc Rules for Cooks and Servant-cum-Watchman in respect of age and educational qualifications and the petitioner, being a contingent staff, is aggrieved by the portion of the government order which, even though regularises the services retrospectively, has made clear that they are not eligible for arrears of pay and allowances to which they are made to be eligible with effect from the date of issuance of the order of the Government, viz., 15.2.2006.

(2.) THE case of the petitioner is that she was appointed as a Maid Servant in the Government Girls Hostel, Coimbatore with effect from 2.6.1982. She has approached the Tamil Nadu Administrative Tribunal by filing O.A.No.4888 of 2002 for regularisation of her services with effect from 2.6.1982 and to fix regular scale of pay from the date of appointment with benefit of revision of pay.

(3.) THAT apart, the impugned government order is against the order of this Court dated 30.1.2006 made in W.P.No.32190 of 2005. As admitted by the third respondent in the counter affidavit, in the order dated 30.1.2006 made in W.P.No.32190 of 2005, this Court has directed the respondents to regularise the services of the petitioner in accordance with G.O.Ms.No.107, Personnel and Administrative Reforms Department, dated 5.2.1987, which is as follows: