TAMILNADU CIVIL SUPPLIES CORPORATION LTD Vs. G PALANI; A KRISHNAMURTHY; G RAJENDRAN; T RAMACHANDRAN; S GANESAN; A ANBARASAN; N JAYAM; STATE OF TAMILNADU

JUDGEMENT

(1.) Tamil Nadu Civil Supplies Corporation / employer has filed this appeal, assailing the order dated 11th March, 2014 passed in W.P.No.10108 of 2008, whereunder the Government order in G.O.Ms.No.213, Food, Co-operation and Consumer Protection (A1) Department dated 15th October, 1998 issued by the eight respondent herein and the consequential proceeding No.AE3/23706/07, dated 05th April, 2007 issued by the appellant herein, were quashed and fringe benefits given as regular packers to the writ petitioners were restored.

(2.) The indisputable facts in nutshell are the writ petitioners were working as casual labourers with the appellant corporation. By order dated 23rd June, 2000, on the basis of the decision dated 23rd September, 1997 of the Board of the Corporation, they were regularised in the regular time scale of pay of Rs.2550-55-2660-60-3200 with all benefits admissible and payable to the regular packers. They were initially appointed on probation for a period of two years. On successful completion of probation, they were declared as confirmed with effect from 27th June, 2002. All of a sudden, the fringe benefits of medical allowance, washing allowance, tea and dust allowance, surrender of earned leave, encashment of earned leave on death / retirement, leave travel concession and entitlement to consideration for compassionate ground appointment in case of death of an employee in service, were withdrawn by the aforestated order dated 05th April, 2007.

(3.) Feeling aggrieved, the writ petitioners filed the instant writ petition. During the pendency of the writ petition, the petitioner sought an amendment to the effect of impleading the State of Tamil Nadu as second respondent and also questioning the legality of G.O.Ms.No.213 dated 15th October, 1998 issued by the second respondent therein along with consequential proceedings dated 05th April, 2007.