RENGAMMAL Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) The writ petitioners were engaged as daily wage employees and as per their request and following the seniority, they were brought under the consolidated pay salary.

(2.) The learned counsel for the writ petitioners states that the writ petitioners are working as daily wage and consolidated pay employees for a considerable length of time and therefore, their services are to be regularized in the sanctioned post in the regular time scale of pay.

(3.) The learned counsel for the writ petitioners further states that as per the Government Order in G.O.(Ms) No.125, Municipal Administration and Water Supply Department, dated 27.05.1999, on completion of one year of consolidated salary services, the benefit of regular time scale has to be extended to the writ petitioners. In view of the fact that the writ petitioners were initially working as daily wage employees and subsequently, as consolidated salary employees for a considerable length of time, they are entitled to be regularized. Even after the above said Government Order, the benefit of regularization has not been extended to the writ petitioners.