T.SURENDRAN Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) It is stated in the affidavit filed in support of this writ petition that the petitioners, after being initially engaged as casual labourers, on the basis of the policy of the Government, they were brought into regular establishment in the time scale of pay and are presently discharging either as Work Inspector or Irrigation Assistant respectively, in the Public Works Department and their services were regularised by a common order issued in G.O.Ms.No.334, Public Works Department dated 19.10.2007. It is further stated that though regularisation of their services was made retrospectively from the date of completion of 10 years of casual labour services, the consequential service flow arising out of the said retrospective regularisation was omitted to be granted. The petitioners state that by judgment dated 08.08.2014 in W.A.Nos.168 and 169 of 2012, a Division Bench of this Court directed to notionally fix the pay of the appellants therein, who are similarly placed persons like that of the petitioners herein, with effect from the date of completion of 10 years of service as NMRs, with monetary benefits from the date of Government order in G.O.Ms.No.334, Public Works(C2) Department dated 19.10.2007 as it has been extended to others in G.O.Ms.No.124, Public Works Department, dated 15.05.2008 and that the SLP preferred by the Government in SLP(C)No.9122-9123 of 2016 against the judgment of the Division Bench of this Court was dismissed by the Hon'ble Supreme Court on 29.06.2016, thereby confirming the order passed by the Division Bench. It is also stated that the benefits of the judgment of the Division Bench of this Court have been extended to 243 persons who were before this Court by issuing G.O.Ms.No.235, Public Works (C2) Department, dated 30.11.2017.

(2.) With the above background, the petitioners have come up with this writ petition seeking the similar relief.

(3.) Mr.A.N.Thambidurai, learned Special Govt.Pleader, takes notice for the respondents.