REGENT COMPUTRONICS PVT. LTD.

Home Secretary St. George Fort Appellant

V/S

G.SUGUMARAN Respondents

Referred Judgements :-

MURLIDHAR DAYANDEO KESEKAR VS. VISHWANATH PANDU BARDE [REFERRED TO]
S C JAISINGHANI C K TIKKU MOHAN CHANDRA JOSHI VS. UNION OF INDIA [REFERRED TO]
STATE DELHI ADMINISTRATION VS. I K NANGIA [REFERRED TO]
SOM PRAKASH REKHI VS. UNION OF INDIA [REFERRED TO]
D S NAKARA VS. UNION OF INDIA [REFERRED TO]
INDIAN EXPRESS NEWSPAPERS BOMBAY PRIVATE LIMITED BENNETT COLEMAN AND COMPANY LIMITED STATESMAN LIMITED KASTURI AND SONS LIMITED ANANDA BAZAR PATRIKA LIMITED VS. UNION OF INDIA [REFERRED TO]
KUMARI SHRILEKHA VIDYARTHI VS. STATE OF UTTAR PRADESH [REFERRED TO]
CONSUMER EDUCATION AND RESEARCH CENTRE VS. UNION OF INDIA [REFERRED TO]
R CHANDEVARAPPA VS. STATE OF KARNATAKA [REFERRED TO]
STATE OF ANDHRA PRADESH VS. MCDOWELL AND CO [REFERRED TO]
DALMIA CEMENT BHARAT LIMITED SURESH KUMAR VS. UNION OF INDIA [REFERRED TO]
PANCHAYAT VARGA SHARMAJIVI SAMUDAIK SAHAKARI KHEDUT COOP SOCIETY VS. HARIBHAI MEVABHAI [REFERRED TO]
PAPAIAH VS. STATE OF KARNATAKA [REFERRED TO]
AIR INDIA STATUTORY CORPORATION VS. UNITED LABOUR UNION [REFERRED TO]
TARA CHAND VYAS VS. CHAIRMAN AND DISCIPLINARY AUTHORITY [REFERRED TO]
ASHOK KUMAR GUPTA VIDYASAGAR GUPTA VS. STATE OF UTTAR PRADESH [REFERRED TO]
BALBIR KAUR VS. STEEL AUTHORITY OF INDIA LIMITED [REFERRED TO]
SECRETARY STATE OF KARNATAKA VS. UMADEVI [REFERRED TO]
SECRETARY STATE OF KARNATAKA VS. UMADEVI [REFERRED TO]
UNION OF INDIA VS. A S PILLAI [REFERRED TO]
STATE OF RAJASTHAN VS. DAYA LAL [REFERRED TO]
STATE OF JHARKHAND VS. HARIHAR YADAV [REFERRED TO]
SECRETARY TO GOVERNMENT, SCHOOL EDUCATION DEPARTMENT, CHENNAI VS. THIRU R. GOVINDASWAMY [REFERRED TO]
NATIONAL LEGAL SERVICES AUTHORITY VS. UNION OF INDIA [REFERRED TO]
SHAYARA BANO VS. UNION OF INDIA AND OTHERS [REFERRED TO]
NIKESH TARACHAND SHAH VS. UNION OF INDIA & ANR. [REFERRED TO]

JUDGEMENT

(1.) Challenge in the instant writ appeals is to the orders of the writ court, which held that the petitioners, who had put in considerable service on consolidated pay, are entitled to be regularised in the said post and directed the Secretary to the Government, Department of Education, Government of Tamil Nadu, Chennai, to regularise the service of the writ petitioners, within a period of six weeks from the date of receipt of a copy of the order.

(2.) Short facts leading to the filing of the writ appeals are that, Parents Teachers Associations (PTA) of the schools, appointed as Office Assistants, Night Watchmen, Watchmen, Sweepers, Water Supply Attendant, , and they are serving in various schools for more than ten years, on meagre consolidated wages.

(3.) Government of Tamil Nadu have issued an order in G.O.Ms.No.47, School Education Department, dated 02.03.2012 whereby 5000 Sweepers and allied non-Teaching Staff were sought to be recruited on Special Scale of Pay. Some of the persons who were appointed by the PTA and serving in the Schools for a considerable period, made a representation to the appellants to consider them for regularising their services. When appointments under G.O.Ms.No.47 was sought to be made, the Government, in certain cases, rejected the claim of the appointees stating that they were not properly appointed through Employment Exchange, communal rotation not followed and age criteria, were not taken into consideration, at the time of ad hoc appointment. Government had also pointed out that these appointments were made on the basis of PTAs recommendations and hence, their services cannot be regularized and accommodated under G.O.Ms.No.47, dated 02.03.2012. Aggrieved against the rejection, Sweeper, Watchmen, and others have filed the writ petition before this Court.

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HOME SECRETARY ST. GEORGE FORT Vs. G.SUGUMARAN

Referred Judgements :-

JUDGEMENT

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