DISTRICT EDUCATIONAL OFFICER Vs. A RAJA

JUDGEMENT

(1.) This writ appeal is filed against the order dated 22.12.2006 passed by this Court in W. P. (MD)No.11707 of 2006.

(2.) The respondents are working as Part Time Sweepers/sanitary workers from the year 1993-1994. They had already registered their names with the employment exchange. The employment exchange had sponsored their names and interview had also been conducted by the concerned authorities. They were selected and appointed as Sweepers/sanitary Workers on a consolidated pay. At the time of their appointment their pay was fixed at Rs.100/- per month. They filed a petition in W. P. No.11707 of 2006 before this Court on the strength of g. O. Ms. No.22 Personnel and Administrative Reforms Department, dated 28.02.2006 passed by the Government of Tamil Nadu, which directs the concerned authorities to regularize the daily wage employees working in all the Government departments. The operative portion of the Government Order viz. , paragraph Nos.2 and 3, reads as follows:-

(3.) The learned Government Advocate appearing for the appellant would submit that the Government Order may not be applicable to the writ petitioners/respondents.