T SELVAM Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) IN these writ petitions G.O.Ms.No,96, Rural Development and Panchayat Raj (E3) Department dated 6.6.2008 is questioned by the respective petitioners.

(2.) WHILE the petitioners in W.P.No.15250 of 2008, who belong to Villupuram and Cuddalore Districts were employed as Technical Assistants under the National Rural Employment Guarantee Scheme (NREGS) on consolidated pay as per G.O.Ms.No.153 R.D. & P.R. Dept., dated 20.10.2006, they were appointed through Outsourcing Agencies. Even though they were registered in the Employment Exchange, the appointment as Technical Assistants was made without reference to their registration in the Employment Exchange.

(3.) UNDER the National Rural Employment Exchange Act and as per the National Rural Employment Guarantee Scheme framed thereunder, recruitment was made from among rural youths. Accordingly, the State Government issued G.O.Ms.No.153, R.D. & P.R. Dept., dated 20.10.206 for the purpose of appointment to the post of Technical Assistant under two sources one by sponsorship from Employment Exchange and another through Outsourcing Agencies.