V.SIVAKUMAR Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) The relief sought for in the present writ petitions is to direct the respondents to consider the claim of the writ petitioners for regularization of their services and fixation of time scale of pay, as per G.O.(Ms) No.385, Finance (Pension Division) Department, dated 01.10.2010 and recommendation made by the Adi Dravidar & Tribal Welfare Department.

(2.) All these writ petitioners were appointed as Sanitary Workers in the Government Adi Dravidar Boys and Girls Hostels. Admittedly, all these writ petitioners were appointed on consolidated pay on temporary basis.

(3.) The learned counsel for the writ petitioners made a submission that on account of the fact that the writ petitioners are serving for a considerable length of time, they are entitled to be regularized in the sanctioned post in the regular time scale of pay. This apart, further relief is also sought for to grant special time scale of pay in accordance with G.O.(Ms) No.385, Finance (Pension Division) Department, dated 01.10.2010. The fact remains that these writ petitioners were engaged as Sanitary Workers on consolidated pay; they were not even issued with any order of appointment by the competent authority and they are unable to produce any appointment order issued by the competent authority. However, a proposal was enclosed, which was sent by the Adi Dravidar & Tribal Welfare Department and the same indicates the date of appointment of the writ petitioners on consolidated pay on temporary basis.