STATE OF TAMIL NADU Vs. J.MANIKANDAN

JUDGEMENT

(1.) Challenging the order passed by the learned Single Judge in W.P.No.9073 of 2015 dtd. 25/4/2019, the instant writ appeal has been filed by the Department. Brief facts:

(2.) The respondents herein were appointed as Road Roller Drivers in the year 2003, 2006 and 2008 at various Panchayat Union. After continuously working for several years, they sought for regularisation of their service based on Government Order in G.O.No. 126 Rural Welfare (E5) Department dtd. 16/4/1997. As their request was not considered, they approached this Court in W.P.No.20230 of 2012 and sought for directions, directing the respondents therein to regularise their service with effect from the date of their initial appointment. The said writ petition came to be disposed of directing the respondents/appellants herein to consider the case of the petitioners/respondents herein in accordance with G.O.Ms.No. 126, Rural Welfare (E5) Department, dtd. 16/4/1997, within a period of eight weeks from the date of receipt of a copy of that order.

(3.) The learned Additional Government Pleader appearing for the appellants would submit that the G.O.Ms.No. 126, Rural Welfare (E5) Department, dtd. 16/4/1997 is sanctioned for creating temporary post of road roller drivers in the pay scale of Rs.975.0025-1150-30- 1660 and at later point of time the said sanctioned posts of road roller drivers was not revived by the Government, therefore the post of road roller drivers are no more available in Panchayat Unions.