THE TAMIL NADU WATER SUPPLY AND DRAINAGE BOARD, SECRETARIAT STAFF ASSOCIATION REP BY ITS SECRETARY Vs. TAMIL NADU WATER SUPPLY AND DRAINAGE BOARD, REP BY ITS MANAGING DIRECTOR

JUDGEMENT

(1.) These appeals are directed against the common order of the learned Single Judge dated 30.6.2008 in W.P. No. 10526 of 1998 and 7787 of 2002. While W.A. No. 1098 of 2008 is filed by the petitioner in W.P. No. 10526 of 1998, the other writ appeal is filed against the order in W.P. No. 7787 of 2002. Both the writ petitions along with other two writ petitions, which were filed challenging the Board Proceedings of the Tamil Nadu Water Supply and Drainage Board (for short, 'TWAD Board') in Ms.No.233 dated 29.05.1998 with reference to paragraph 7(iii) and Board Proceedings Ms.No.230 dated 15.12.2001, came to be dismissed by the learned Judge upholding the validity of the said Board Proceedings. Under BP Ms.No.230 TWAD Estt (Per.) Wing dated 15.12.2001, the TWAD Board sought to refix the pay given to 18 petitioners in W.P. No. 7787 of 2002 and directed the excess amount to be recovered.

(2.) The petitioners in W.P. No. 7787 of 2002 who are members of the petitioner Association in W.P. No. 10526 of 1998, which was an earlier writ petition filed challenging the Board Proceeding Ms. No. 233 dated 29.5.1998, particularly paragraph 7(iii) of the order passed by the TWAD Board directing the Managing Director to implement any revision of the orders of the State Government in G.O.Ms. No. 162 Finance Department dated 13.4.1998 and to rectify any defect/omissions as ordered by the Government from time to time.

(3.) Pending the above writ petitions, there was an interim order passed by this Court. It is also stated that consequent to the said interim order, the employees have given an indemnity bond to the Board. The learned Judge has taken up W.P. No. 7787 of 2002 since the same is comprehensive one and the other writ petitions are relating to the same issue, and ultimately, the writ petitions have been disposed of, as stated above.