J. GANGATHARAN Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) W.M.P.No.25346 of 2024 seeking to permit the petitioners to file a single writ petition stands ordered on payment of separate Court fee.

(2.) The writ petition has been instituted to declare the Urban Local Bodies Employees' Service Conditions dealt in Chapter V of the Tamil Nadu Urban Local Bodies Rules 2023, particularly Rules 210 and 211, as illegal, unconstitutional and arbitrary, mainly on the ground that no promotional avenues have been provided to the Class IV employees (Basic Service) working in the Greater Chennai Corporation.

(3.) With reference to the grievances, the learned Standing Counsel appearing on behalf of the Greater Chennai Corporation would submit that the grievances of the petitioners are redressed and the Rules have been amended by the Government. In this regard, the learned Standing Counsel furnished a copy of the amendment made to the Tamil Nadu Urban Local Bodies Rules, 2023.