N.PANDITHURAI Vs. SECRETARY TO GOVERNMENT

JUDGEMENT

(1.) The petitioner prays for issuance of a Writ in the nature of Mandamus, directing the first respondent to pass orders to relax the petitioner's upper age for his service under the fourth respondent as per the second respondent's circular dated 19.7.1990 and consequently, sanction the annual increment with arrears due to the petitioner since 1.10.2000, by considering a representation dated 31.12.2011. The petitioner was engaged as nominal muster roll under daily wage employee from 1.8.1993 in the Water Supply Improvement Scheme. The Scheme was for a period of one year, but was to continue for another years.

(2.) The Scheme was, thereafter, handed over to the fourth respondent in terms of the circular of the second respondent dated 19.7.1990. The Circular stipulated, that the fourth respondent should take over the staff along with the Scheme from TWAD Board through a resolution of Municipal Council.

(3.) The petitioner was, accordingly, absorbed in the fourth respondent's Municipality in the time scale of pay on the date of handing over the Scheme by passing necessary resolution.