COMMISSIONER THOTHUKUDI MUNICIPALITY Vs. TAMIL NADU MUNICIPALITIES ENGINEERING DEPARTMENT WATER SUPPLY REVENUE STREET LIGHT ASSOCIATION

JUDGEMENT

(1.) THE Commissioner, Thoothukudi Municipality, aggrieved by the order of the learned single Judge dated 17. 12. 1999 made in W. P. No. 17569 of 1 993, has filed the above writ appeal

(2.) HEARD the learned counsel appearing for the petitioner and the respondents.

(3.) THE Tamil Nadu Municipalities Engineering Department, Water supply, Revenue, Street Light Association, Mayiladuthurai, through its secretary, filed W. P. Nos. 14737 of 1992 before this court praying for quashing of the order of the third respondent, the Commissioner, Bodinaickanur municipality dated 27. 08. 1992 and directing him to reinstate the petitioners in service with full backwages, continuity of service and all other attendant benefits. In W. P. No. 18663 of 1992, the Association prayed for issuance of a mandamus directing the respondents to regularise the members of the contingent staff, who have completed five years or more in the 108 Municipalities in the state of Tamil Nadu and bring them into regular employment. The same association, in W. P. Nos. 12108, 17569 and 19381 of 1993 and 1629 of 1994, also prayed for directions to the respondents to regularise the members of the contingent staff working in Mayuiladuthurai Municipality, Tuticorin municipality, Thanjavur Municipality, and Palayamkottai Municipality. By a common order dated 17. 12. 1999, the learned single Judge, after considering the grievance of the members of the petitionerassociation, the stand taken by the municipality and also the Government Order in G. O. Ms. No. 125 Municipal administration and Water Supply (M. E. III) Department dated 27. 5. 1999, issued the following direction :