R.ARUMUGAM Vs. SECRETARY TO GOVERNMENT

JUDGEMENT

(1.) The relief sought for in the present writ petitions is to direct the respondents to appoint the petitioners on permanent basis with effect from 27/5/1999 on consolidated basis for one year and thereafter, the said period of one year, to place the petitioners on time scale of pay with all consequential benefits.

(2.) The petitioners state that they have joined as Nominal Muster Roll (NMR) daily wage employees in the 3 rd respondent / Municipality. The services of the writ petitioners were not regularised, despite the fact that they were continuously working as daily wage employees. The petitioners sent representations on 4/8/2008 and no orders were passed. Thus, the writ petitioners filed the writ petitions in W.P.Nos.22772 and 22773 of 2008 and the High Court passed an order on 18/9/2008 directing the respondents to consider the representations of the writ petitioners and pass orders.

(3.) Consequently, the 2 nd respondent passed an order on 23/12/2008, rejecting the request of the writ petitioners to regularise their services. Again, the petitioners filed writ petitions in W.P.Nos.1658 and 1659 of 2009 and this Court passed an order on 2/2/2010, setting aside the rejection order dtd. 23/12/2008 and remanded the matter back to the respondents to regularise the services of the petitioners in terms of G.O.(Ms).No.125 dtd. 27/5/1999. The 3 rd respondent / Municipality preferred an Appeal in W.A.Nos.1529 and 1530 of 2010 and the writ appeals were dismissed on 19/8/2010. The Special Leave Petitions in S.L.P.(Civil).Nos.33756 and 33757 of 2010 were filed by the 3 rd respondent / Municipality, which were also dismissed on 24/1/2011 and the petitioners were appointed in the regular post, now the petitioners are working as Regular employees.