M. SEENIAMMAL Vs. GOVERNMENT OF TAMIL NADU

JUDGEMENT

(1.) THE petitioners 1 to 3 joined as Helper on 28.04.1992, 4th petitioner joined as Helper on 13.07.1993 and the 5th petitioner joined as Helper on 11.11.1994 in the Government Child Care Centre, Madurai under the control of the third respondent.

(2.) ACCORDING to the petitioners, they were paid a sum of Rs.170.00 per month at the time of appointment. Subsequently, they were getting consolidated salary of Rs.795.00. Now they are getting salary at Rs.1,850.00 per month. Their grievance is that they should be regularised in service based on G.O.Ms.No.22, Perosnnel and Administrative Reforms (F) Department, dated 28.02.2006.

(3.) HEARD both sides.