D.KANNIAPPAN Vs. GOVERNMENT OF TAMILNADU

JUDGEMENT

(1.) These three Writ Petitions are filed for identical reliefs and as such, are taken up together and disposed of by this common order.

(2.) The prayer is in the nature of certiorarified mandamus calling for the records pertaining to G.O.Ms.No.20 Municipal Administration and Water Supply Department, dtd. 23/2/2006 and the consequential order, dtd. 27/2/2006 passed by the Commissioner, Corporation of Chennai and quash the same insofar as it relates to fixing the date of regularization from the date of order and to direct the respondents to regularize the services of the petitioner from 27/5/2000 in their respective posts as per G.O.Ms.No.125, Municipal Administration and Water Supply Department, dtd. 27/5/1999 with all arrears of pay, other allowances and consequential benefits.

(3.) In all these three Writ Petitions, totally 35 employees are involved. 11 employees, who are the petitioners in W.P.No.24341 of 2013, are working as Malaria Assistants/Office Assistants/Tax Collectors/Junior Assistants in the Health Department of Corporation of Chennai. 12 employees, who are the petitioners in W.P.No.24342 of 2013 are employed as Storm Water Drain Workers in the Corporation of Chennai. 13 employees, who are the petitioners in W.P.No.24343 of 2013 are employed as Road Workers/Office Assistants/Tax Collectors/Junior Assistants in the Corporation of Chennai.