K ALIS MARY Vs. ASSISTANT EXECUTIVE ENGINEER

JUDGEMENT

(1.) Seeking writ of mandamus to direct the respondents to engage the members of petitioner Association in the NMR Roll and further to regularise the service of the said employees, the petitioners have brought forth this writ petition before this court.

(2.) The affidavit filed in support of the petition is perused. The court heard the learned counsel for the petitioners.

(3.) The case of the petitioners is that the members of the petitioner Association have been working continuously for more than 15 years in the P. W. D. (Building Maintenance) and they are engaged in all types of work, such as regular maintenance and repair in the Secretariat building, etc. The Association placed a representation for regularisation of their members' service, but it was never considered. Since the members of the Association have rendered more than 10 years of continuous work, which was the qualifying service for regularisation and their legitimate claim for regularisation was denied by the respondents till this time, the T. N. P. W. D. Employees Association, Chennai filed O. A. No.7453 of 2000 before the Tamil Nadu Administrative Tribunal, Chennai, seeking for injunction restraining the respondents from recruiting fresh NMRs and also to direct the respondents to finalise the norms and cadre strength as per G. O. Ms. No.355. The stay was granted by the Tribunal. Thereafter, the Tribunal has stated that the interim injunction would not apply insofar as the residence of VIPs regarding the NMRs already engaged as per the roll maintained.