VELLORE TAMIL NADU PARENT TEACHERS ASSOCIATION, OFFICE ASSISTANTS, NIGHT WATCHMEN, CLEARNERS, BASIC EMPLOYEES ASSOCIATION Vs. SECRETARY TO GOVERNMENT, HOME DEPARTMENT, GOVERNMENT OF TAMIL NADU, FORT ST GEORGE, CHENNAI

JUDGEMENT

(1.) Today, when the batch of writ petitions filed by various petitioners seeking regularisation of their services to the posts of Office Assistants, Night Watchmen, Watchmen, Sweepers, Water Supplier Attendants, etc., in W.P. No.20730 of 2012 etc., came up for hearing, I had passed the following order:

(2.) The present writ petition is filed by the Parent Teachers Association. The grievance of the Association is the same as that of the grievance of the petitioners in the aforesaid batch of writ petitions. As such, the members of the Petitioner's Association will also be entitled for the same relief, in case, they are similarly placed as that of the petitioners in the above batch of writ petitions. Nevertheless, since the Association had filed the present writ petition, it would be appropriate that the individual member make a representation to the first respondent seeking for regularisation of their respective services, which would be considered in the light of the observations made by him/her in the aforesaid batch of writ petitions.

(3.) Under such circumstances, members of the the petitioner Association are granted liberty to make individual representations to the first respondent and on receipt of such representations, the first respondent shall consider the same and pass orders in the light of the above observations made and in the light of the order pronounced today in W.P.No.20730 of 2012 etc., within a period of six weeks from the date of receipt of a copy of this order.