T SANTHA Vs. R MAHESWARI

JUDGEMENT

(1.) THESE writ appeals are directed against the common order passed by the learned Single Judge dated 25. 8. 2008 made in W. P. Nos. 13964, 13966, 13968 and 13969 of 2006, by which the learned Single Judge has dismissed the writ petitions filed by the appellants and three other persons.

(2.) ACCORDING to the appellants/writ petitioners, they were appointed as Typist, Building Inspector, Building Inspector and Junior Assistant respectively in the second respondent/municipality in the years 1990, 1991, 1990 and 1992 respectively and they were working continuously in the second respondent/municipality without any break, but their services were not regularised.

(3.) THE Government passed G. O. Ms. No. 125, Municipal Administration and Water Supply Department, dated 27. 5. 1999 for regularising the services of NMRs, who have been working on consolidated pay initially and later brought under regular time scale of pay. The Government also passed G. O. Ms. No. 21, Municipal Administration and Water Supply Department, dated 23. 2. 2006, directing the Local Bodies to regularise the services of NMRs working in Municipalities as on 1. 10. 1996 and to grant time scale of pay with effect from the date of the said Government Order.