K. THIRUPATHY Vs. SECRETARY, MUNICIPAL

JUDGEMENT

(1.) THE petitioners in W.P.(MD)No.4026 to 4029 of 2012 and W.P.(MD)Nos.4030 and 4031 of 2012 were appointed as Sanitary Workers on 18.05.1998 and 03.03.2000 respectively through employment exchange on consolidated pay. Based on G.O.Ms.No.199 Municipal Administration and Water Supply Department dated 12.08.1997, they should have been regularized on completion of three years of service. In view of the ban imposed by the Government for recruitment in G.O.Ms.No.212 Personnel and Administrative Reforms Department dated 29.11.2001, they were not regularized. After the ban was lifted in G.O.Ms.No.14 Personnel and Administrative Reforms Department dated 14.02.2006, the Secretary to Government of Tamil Nadu, Municipal Administration and Water Supply Department, Chennai issued the order in G.O.Ms.No.21 Municipal Administration and Water Supply Department dated 23.02.2006 to regularise the services of all categories of employees employed in various Municipalities, who are in receipt of consolidated pay, to grant time scale of pay with immediate effect. Thereafter, they were regularized with effect from 23.06.2006 by the impugned orders and they were granted time scale of pay.

(2.) THE present writ petitions have been filed by the petitioners to quash the impugned orders granting regularization with effect from 23.06.2006 and they sought for regularization of service on completion of three years as per G.O.Ms.No.199 Municipal Administration and Water Supply Department dated 12.08.1997.

(3.) I have heard the submissions of the learned counsel appearing for the petitioner, the learned Special Government Pleader appearing for respondent Nos.1 and 2 and also the learned counsel for the third respondent.