K.JAYAVELU Vs. SECRETARY TO GOVERNMENT FINANCE DEPARTMENT

JUDGEMENT

(1.) In all these writ petitions, the issue raised is one and the same and hence they are disposed of by this common order.

(2.) Writ Petition No.16630 of 2010 is filed by T.N.P.W.D. Employees Association represented by its General Secretary and other writ petitions are filed by individual employees. It is sufficient to refer the averments in the writ petition No.16629 of 2010 to decide the issue in all the writ petitions.

(3.) All the petitioners and members of TNPWD Employees Association are employees of Public Works Department. According to the petitioners, originally, Public Works Department (hereinafter referred to as PWD) was doing number of works like Public Health Engineering Works, constructing and maintaining Government Roads, bridges and government buildings, dams, etc. For construction and maintenance, necessary estimates are prepared for completing specific works. While preparing the estimates, the salary for 134 categories of employees are charged in the work estimates itself and such type of employees are called as "work charged employees"?. Subsequently, the said works were entrusted to different Boards. The work maintaining Water Supply and Sewage was entrusted to Tamil Nadu Water Supply and Drainage Board (hereinafter referred to as TWAD Board) The TWAD Board was created by special enactment called Tamil Nadu Water Supply and Drainage Act, 1971.