V DEVAKI Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) THE first petitioner in W.P.No.433 of 2012 by name V.Devaki was appointed as N.M.R. Worker on 15.01.1982 and the second petitioner by name C.Kanniammal was appointed as N.M.R. worker on 16.10.1982. The petitioner in W.P.No.4041 of 2012 by name M.Raju was appointed as Casual Labourer / NMR on 26.04.1985.

(2.) THE Government of Tamil Nadu took a policy decision to regularise the services of the NMRs on completion of ten years of service and issued order in G.O.(Ms) No.334, Public Works Department, dated 19.10.2007 stating that the services of the Nominal Muster Roll employees should be regularised on completion of their ten years of service. However, in para 3(ii) of the said Government Order, it is stated that the financial benefit would be given from the date of relaxation in the case of NMRs who require relaxation of some eligibility criteria and in the case of others, they would be given the financial benefit on completion of ten years of service and in both the cases, the actual benefit will accrue from the date of issuance of the Government Orders.

(3.) A counter affidavit dated 04.06.2012 has been filed by the respondents 1 to 3 in W.P.No.4041 of 2012.