P. MANI Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) The intra-Court Appeal arises out of the order dated 06.11.2012 passed by the Learned Judge in W.P. No. 29770 of 2012.

(2.) The Appellant was engaged temporarily as Escort Women Warder on daily rated basis in Central Prison, Vellore. According to her, she had been working in that post from 10.06.1981 onwards for more than 22 years. In the year 2000, some of the persons similarly placed to the Appellant, who were working as daily rated Women Warder in Central Prison, Vellore, had filed Original Applications in O.A. No. 5305 of 2000 etc., batch before the Tamil Nadu Administrative Tribunal for regularization of their service and grant of minimum scale of pay, which was allowed by common order dated 30.08.2002. The said common order was a subject matter of a batch of Writ Petitions before the Division Bench of this Court in W.P. No. 2719 of 2004 etc., batch. In the order dated 24.11.2008 passed in that batch of Writ Petitions, this Court observed that the State Government had in the interregnum issued G.O. Ms. No. 480, Home (Prison-2) Department, dated 28.04.2008 for implementation of the direction to the Inspector General of Prison, Chennai to give the Schedule of names of the persons, who are entitled to be regularized and appointed to the regular post of Female Warders. Insofar as the claim for payment of minimum scale of pay was concerned, this Court held as follows:-

(3.) Thereafter, the Appellant approached this Court in W.P. No. 5016 of 2010 for a direction to extend the benefit of the order in G.O. Ms. No. 719, Home (Prison-2) Department, dated 26.08.2009 and W.P. No. 2719 of 2004 etc., batch to her, as she was similarly placed. The said Writ Petition was disposed by the Learned Judge of this Court by order dated 06.11.2012 as follows:-