K. KRISHNASWAMI Vs. G. SUBRAMANI

JUDGEMENT

(1.) The above writ petitions are filed seeking to quash the impugned orders dtd. 26/5/2003 and 13/10/2010 whereby, it is stated that the petitioners are entitled to arrears of pay from the date of issue of G.O.Ms.No.200 Environment and Forest dtd. 21/10/2002. The said G.O. notified the Special Rules covering the categories of posts such as Animal Kepers, Mali, Food Distribution Helper and Biologists etc. The petitioners herein, who hold such posts in 3rd respondent-Zoological Park are aggrieved that they have not been given monetary benefits from the date of their regularization and therefore, sought direction to the respondents to pay the arrears of monetary benefits due.

(2.) The Petitioners are originally appointed as Casual Labourers in the 3rd respondent Zoological park in the year 1981. The 1st respondent by G.O. (Ms) 240 dtd. 19/4/1990 sanctioned various posts to the Zoological park and as such, the petitioners were employed against sanctioned posts. Upon repeated request to grant permanent status, the 1st respondent by G.O.Ms.No. 240 dtd. 19/4/1990 created 72 posts in various categories and regularised the services of 72 casual labourers by absorbing them permanently in their respective services.

(3.) Subsequently, vide G.O.Ms.No.254 dtd. 3/8/1995, 51 of the remaining 101 casual labourers were also brought under regular establishment in the post of Animal keeper, Electrician, Plumber, Pump Operator, Gardener, Mali, Sweeper cum Scavenger, Food distribution helper, Night watchman, Security watchman. It has been categorically stated that the incumbents of these posts be brought into regular establishment with effect from the date of issue of this order. By G.O.Ms.No. 23 dtd. 25/1/1999 some more employees were also brought under regular establishment.