PALANIYAMMAL Vs. THE GOVERNMENT OF TAMIL NADU

JUDGEMENT

(1.) Since the common question has arisen for consideration in both these writ petitions, these writ petitions are disposed of by way of this common order.

(2.) The petitioners in W.P.No.20496 of 2013 are Sanitary Workers employed in the second respondent Town Panchayat. The petitioners in W.P.No.23804 of 2013 are also Sanitary Workers in the second respondent Town Panchayat. In total, there are eleven Sanitary Workers all belonging to Scheduled Caste community.

(3.) According to them, they are in service from 2006 onwards as Sanitary Workers in the second respondent Town Panchayat. Their grievance is that they are daily rated monthly paid employees and they are not brought to regular time scale of pay, though they rendered long years of service. Hence, they filed these writ petitions seeking regularization and they relied on G.O.Ms.No.199, Municipal Administration and Water Supply Department, dated 12.08.1997.