J. RAJATHILAGAM Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) The Writ Petition has been filed in the nature of a Certiorarified Mandamus seeking records relating to an order of the 2 nd respondent dtd. 24/7/2023 and to quash the same and to direct the respondents to grant minimum time scale of pay of Rs.18,500.00 per month to the petitioners as had been extended in G.O.Ms.No.233, Public Works Department dtd. 6/12/2019.

(2.) In the affidavit filed in support of the writ petition it had been contended that the petitioner had been appointed as Nominal Muster Roll (NMR) casual labourer on 1/3/1998 and continue to discharge work under the respondents. It had been stated that though she had put to continuous uninterrupted work, her services had neither been regularized nor her salary had been brought under the regular minimum time scale of pay.

(3.) In this connection, it had further been contended that the respondents had passed G.O.Ms.233 Public Works Department date 6/12/2019 wherein, a Screening Committee had been formed to identify the similarly placed workmen like the petitioner and 3407 daily rated casual labourers had been pointed out and granted minimum time scale of pay.