M.NEDUNCHEZIAN Vs. SECRETARY TO GOVERNMENT

JUDGEMENT

(1.) THE petitioners were all daily wage employees for a long time prior to 31.12.1996 in the third respondent-Municipality.

(2.) THE Government issued G.O.Ms.No.198 MAWS (D) dated 26.10.1998 to give consolidated pay to the daily wage employees who were in service prior to 31.12.1996 and on completion of 3 years of service in consolidated pay, they shall be given scale of pay and their service shall be regularised.

(3.) COUNTER affidavit is filed by the third respondent.