D VENKATESAN Vs. DIRECTOR OF TOWN PANCHAYAT

JUDGEMENT

(1.) THE claim of the writ petitioner in this petition is to bring him under regular time scale of pay with effect from 9.3.2001 viz., the date on which he completed his three years of service on consolidated pay, instead of 23.06.2006 as given in the impugned order.

(2.) THE petitioner who had passed Plus Two was appointed as Sweeper on consolidated pay of Rs.900/- per month by the third respondent Town Panchayat on 5.3.1998, in which post he worked from 9.3.1998 and completed his three years of service on 8.3.2001. He is entitled to the timescale of pay with effect from 9.3.2001 as per G.O.Ms.199 Municipal Administration and Water Supply Department, dated 12.8.1997.

(3.) THE third respondent in the counter affidavit, while admitting that the petitioner was appointed in 1998, it is stated that on 17.9.2001, the third respondent sent a proposal for bringing the petitioner and other Sweepers into time scale of pay after completion of three years of service. THE same was returned by the Assistant Director of Town Panchayats stating that the proposal was temporarily stopped due to paucity of funds and it was by G.O.Ms.No,60 Rural Development Department dated 23.6.2006, the ban was lifted and the time scale of pay was granted to the petitioner from 23.6.2006 onwards.