K.SASILET RAJ Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) The relief sought for in all these writ petitions are to direct the respondents to regularise the appointment of the writ petitioners in the post of Junior Assistant in the third respondent college with effect from their respective date of initial appointment with all attendant benefits.

(2.) The learned counsel appearing on behalf of the writ petitioners states that the establishment of the new Medical College namely, the Kanyakumari Government Medical College at Asaripallam is in the year 2005 and the first respondent State Government had sanctioned 274 posts of various categories on consolidated pay vide G.O(Ms) No.239 (Health and Family Welfare-E2), dated 23.07.2004. Among the sanctioned posts, 59 posts were sanctioned under the Tamil Nadu Ministerial Service in the following categories.

(3.) The writ petitioners were initially appointed in the above said 5 categories namely Junior Assistant, Steno-Typiest, Store Keeper, Store Keeper-cum-clerk in the third respondent Medical College and their initial appointments were made on consolidated pay of Rs.4,000/- per month. The writ petitioners continued as consolidated pay employees for a considerable length of time. Later on, pursuant to G.O.Ms.No.144 (Health and Family Welfare-E2), dated 30.04.2007 the petitioners were brought under the time scale of pay with effect from 1.4.2007. However, the benefit of regularisation was not granted with effect from initial date of appointment.