R. SAKKARAIYAMMAL Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) This writ petition has been filed directing the respondents to bring the petitioners service under Special time scale of pay with effect from 15.09.2010 by considering their representation dated 09.12.2019, in the light of G.O.Ms.No.385, Finance (Salary) Department, dated 01.10.2010.

(2.) Heard the learned counsel for both sides. By consent, the writ petition itself is taken up for final disposal at the stage of admission itself.

(3.) According to the petitioners, in the year 1997, they were appointed as Sanitary Workers on consolidated pay in the 5th respondent Panchayat and now they are receiving only a sum of Rs.4,000/- p.m. as salary. The first respondent had issued G.O.Ms.No.385, Finance (Salary) Department, dated 01.10.2010 for bringing the persons who have been working on consolidated pay for more than three years under special time scale of pay. Based on the said G.O., the petitioners have sent a representation dated 09.12.2019 to the respondents for regularization of their service with effect from 15.09.2010. But, the same has not been considered by the respondents. Hence, they have come up with this writ petition.