SECRETARY TO GOVERNMENT OF TAMIL NADU, MUNICIPAL ADMINISTRATION AND WATER SUPPLY DEPARTMENT Vs. M JAYABAL

JUDGEMENT

(1.) The challenge in these appeals is to the order of the learned Single Judge made in W.P.Nos.16758 and 16759 of 2015 dated 07.10.2016, in and by which, the Writ Petitions filed by the respondents were allowed directing the 1st appellant to appoint the respondents as Junior Assistants from the date of order i.e., 07.10.2016.

(2.) The petitioner in W.P.No.16758 of 2015/ 1st respondent in W.A.No.779 of 2017 was appointed as a Sweeper on compassionate ground on 24.01.2007 in the Office of the Executive Officer, B-Mallapuram Town Panchayat. The said appointment on compassionate grounds was made taking into account the death of the father of the 1st respondent viz., R.Singaram while in service on 07.10.2006. Though the petitioner was qualified to be appointed as a Junior Assistant since he had passed XII Standard he was appointed only as a Sweeper.

(3.) The case of the 1st respondent in W.A.No.778 of 2017/ petitioner in W.P.No.16759 of 2015 is also similar, inasmuch as he was also appointed as a Sweeper on 06.09.2012 in the office of the Executive Officer, B-Mallapuram Town Panchayat on compassionate grounds since his father T.Madhu who was working as Sweeper in the office of the Executive Officer, B-Mallapuram Town Panchayat had died on 29.01.2011. He was also qualified to be appointed as a Junior Assistant on the date of his original appointment viz., 06.09.2012, since he had also passed XII Standard and has completed Diploma in Teacher Education.