V THANKAPPAN Vs. PRESIDENT KOKOTTUTHALAI

JUDGEMENT

(1.) SINCE the relief sought for is one and the same and identical in all these cases, these writ petitions are disposed by the following common order.

(2.) THESE writ petitions have been filed against the common order passed by the Tamil Nadu Administrative Tribunal, Chennai, dated 01. 06. 2004, in and by which the request of the petitioners for regularisation of their services in the respective Panchayats have been negatived.

(3.) ACCORDING to the petitioners, they are part-time employees in various panchayats in Kanyakumari District, working as sanitary workers, over-head tank operators or water supply assistants. They approached the Tamil Nadu Administrative Tribunal with a prayer to bring them under regular time scale of pay. It is their case before the Tribunal that though they have been appointed on part-time basis, they have been working for number of years and some of them have been for ten years and above.