(1.) THE 89 petitioners who are serving as female prison wardens/Police Ayahs in the various jails in Tamil Nadu filed O.A.No.1316 of 1997 before the Tamil Nadu Administrative Tribunal seeking for the following reliefs as found in their original application:-
(2.) THE grievance of the petitioners was that by G.O.Ms.No,2671, Home, dated 07.12.1988, they were made permanent as Police Ayahs. Even though they have been made permanent, they are not given various benefits which are extended to other government servants. It is also stated that in the matter of grant of leave there was discrimination and while the woman police constables are entitled for duty off once a week labelled as 'weekly off' there is no such facility extended to these persons. It was also stated that they have been denied ration cards to purchase provision from the police stores. THE HRA that is paid to them was meager and they do not even have a waiting room in the places where they were supposed to work. Many times, they were made to work in the houses of police officers as slave labourers. Even when they die, the legal heirs are not provided with funeral expenses as provided to women constables. After sending a legal notice to the respondents, they have filed the original application before the Tribunal.
(3.) WITH reference to the allegation regarding sending them to work in the houses of police officers, the same was denied. It was pointed out that in respect of the specific allegation, a probe has been ordered and action will be initiated against them. It is also stated that if they also join the fund for grant of lumpsum amount of Rs.1 lakh as has been paid to the Government servants families, then in case of death amounts are advanced for funeral expenses. If any request is made for an instant grant, that may be done. In the light of the same, it was sought for the dismissal of the case of the petitioners.