C RAMAMURTHY, G VENUGOPAL AND R LAKSHMI Vs. STATE OF TAMIL NADU, REP BY SECRETARY TO GOVERNMENT PUBLIFE INSURANCE CORPORATION WORKS DEPARTMENT, CHIEF ENGINEER GENERAL, PUBLIFE INSURANCE CORPORATION WORK DEPARTMENT AND EXECUTIVE ENGINEER PUBLIFE INSURANCE CORPORATION WORKS DEPARTMENT

JUDGEMENT

(1.) The prayer in the writ petition is to quash G.O. Ms. No. 545, Public Works Department, dated 6.7.1995 issued by the first respondent and the consequential proceedings dated 30.8.1995 issued by the third respondent so far as the petitioners are concerned in respect of fixation of date of monetary effects and issue direction to the first respondent to re-fix the date of monetary effects as 1.7.1987 instead of 1.6.1992 with all subsequent benefits accrued.

(2.) The brief facts necessary for disposal of the writ petition are that the petitioners were appointed as Head Coolies by the Executive Engineer, Public Works Department on 1.10.1976. Initially, the petitioners were appointed on temporary basis and after ten years of petitioners service, since they were retrenched, they raised an industrial dispute. Pursuant to the reference made by the Government in G.O.Rt. No. 1270 (Labour) dated 12.9.1979, I.D. No. 270 of 1979 was proceeded with and an award was passed on 20.4.1982 in favour of the petitioners, reinstating them into service with backwages.

(3.) The first respondent, thereafter, issued G.O.Ms. No. 193, Public Works (C2) Department, dated 25.1.1990 and ordered provincialisation of service of N.M.Rs, who have put in ten years of service as on 31.12.1986 and directed the services of 614 N.M.Rs, who have completed ten years of service as on the above date be provincialised and brought to regular establishment with effect from 1.1.1987 whether they are qualified or not. The petitioners names did not find place in the list of 614 candidates.