T. DEIVALAKSHMI Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) Since the issues involved in all the Writ Petitions are one and the same, they have been taken up for hearing together and are being decided by means of this common order.

(2.) The prayer in all the Writ Petitions is to direct the respondents to treat the petitioners on par with the Computer Assistants, who were recruited under Mahatma Gandhi National Rural Employment Guarantee Scheme (MGNREGS) through Employment Exchanges, for the purpose of absorption as Junior Assistants.

(3.) According to the petitioners, they work as Computer Assistants in Dindigul District under Mahatma Gandhi National Rural Employment Guarantee Scheme (MGNREGS). They were appointed through outsourcing, as per the Government Orders issued periodically. However, the Computer Assistants, who were recruited through Employment Exchanges alone, were considered for the Special Qualifying Test for absorption as Junior Assistants. The petitioners were discriminated. Therefore, seeking parity with the selection of appointees through Employment Exchanges, they have made representations on various dates to the respondents. However, none of them was considered so far, which necessitated the petitioners to approach this Court by filing the present Writ Petitions for the relief as stated above.