M MEENAKSHI Vs. TAMIL NADU MANUAL WORKERS WELFARE BOARD; LABOUR OFFICER (SOCIAL SECURITY SCHEME); COMMISSIONER OF LABOUR, DMS COMPOUND

JUDGEMENT

(1.) The petitioner is a registered manual worker as per the Tamilnadu Manual Workers (Regulation of Employment and Conditions of work) Act, 1982, shortly, the Act. Section 3 of the aforesaid Act provides for framing of a Scheme for the benefit of the manual workers covered under the Act. Accordingly, a Scheme viz., the Tamilnadu Manual Social Security and Welfare Scheme, 2006 shortly, the Scheme 2006 was framed. The salient features of the Scheme provides for various benefits to the manual workers such as education benefits, marriage benefits, maternity benefits, accident benefits, pension after 60 years, funeral expenses, etc.,

(2.) It is not in dispute that the petitioner is a registered manual worker. She submitted Form I as per Clause 9(2) of the Scheme 2006 and the same was registered on 18.04.2011. Clause 9(1) of the Scheme 2006 provides that any manual worker who has completed the age of 18 years but not completed 60 years, may register his/her name with the Board through the Labour Officer, Social Security Scheme of the respective District to become a member of the Scheme. Clause 9(2) of the Scheme prescribes the Form I as format of application. As per this clause, the applicant made application and it was registered on 18.04.2011 and the same is not in dispute.

(3.) The petitioner submitted Medical Certificate for age proof as required under Form I. Based on the said Certificate, the registration was made. As per the certificate dated 05.04.2011, issued by the Assistant Civil Surgeon, the age of the petitioner was 58 years.