G LAKSHMI Vs. GOVERNMENT OF TAMIL NADU

JUDGEMENT

(1.) The relief sought for in this writ petition is for a direction to direct the respondents 3 to 6 herein to regularise the services of the petitioners as Full Time Sweepers and consequently fix them in regular time scale of pay and to extend all benefits extended to the regular Government Servants.

(2.) The learned counsel, appearing on behalf of the writ petitioners, states that the benefit of regularization has been granted to the similarly placed persons like that of the writ petitioners by the Department. All the writ petitioners are hailing from lower strata of society and they were engaged as Sweepers in Police Stations and in Armed Force Wing under the control of the sixth respondent. It is contended that the writ petitioners were allowed to serve for number of years and in spite of that, the respondents 3 to 6 have not taken any action to regularise their services in the sanctioned posts in a regular time scale of pay. Thus, the writ petitioners are constrained to move the present writ petition.

(3.) The learned counsel for the writ petitioners states that though the writ petitioners were appointed as Part Time Sweepers, they are made to work as full time employees. The Government issued G.O.Ms.No.110, Home (Police 15) Department, dated 17.2.2011, extending the time scale of pay of Rs. 4,800-10,000 to Cooks and Hair Dressers, who were working in Special Police Battalions getting consolidated pay of Rs. 1,500/- per month. However, the said Government Order is not being extended to Part Time Sweepers, who all are also working for a considerable length of time in the Department. The writ petitioners have submitted a joint representation to the sixth respondent to consider their case for grant of regularization and permanent absorption. The said representation has not been responded by the respondents.