R SANKARA NARAYANAN Vs. SECRETARY TO GOVERNMENT OF TAMILNADU MUNICIPAL ADMINISTRATION AND WATER SUPPLY DEPARTMENT

JUDGEMENT

(1.) The order of rejection dated 24.03.2014, issued by the second respondent, is under challenge in this writ petition.

(2.) The learned counsel appearing for the writ petitioners made a submission that the writ petitioners 1 & 2 were engaged as N.M.Rs on 23.3.1990 in the category of Electrician through the District Employment Exchange and the third writ petitioner was also engaged as N.M.R. from 24.4.1990, in the category of Pipeline Fitter, ,Grade-II. Subsequently, the writ petitioners were brought under the consolidated pay with effect from 29.9.2003, in the categories of Electrician Grade-II and Tap Inspector. By virtue of the Government Policy, the writ petitioners were subsequently absorbed in the regular time scale of pay with effect from 23.6.2006.

(3.) The Government has extended certain concessions to the N.M.Rs for regular absorption in the time scale of pay and pursuant to the concession granted to those employees who were otherwise not appointed in accordance with the Service Rules were regularised in the regular time scale of pay. However, the writ petitioners have now filed this writ petition with a claim to regularise their services in the regular time scale of pay with effect from the date on which they had completed 240 days of continuous NMR service or 480 days continuous NMR service in the two consecutive calender years as NMR service and thereafter they claimed that they have to be absorbed in terms of G.O.Ms.No.762, Finance dated 20.8.1986, also to be extended.