N. LILLI VASANTHAKUMARI Vs. SECRETARY TO GOVERNMENT

JUDGEMENT

(1.) The present Writ Petition has been filed for the issuance of a Writ of Certiorarified Mandamus, to call for the records relating to the 3rd respondent in his Pro.Na.Ka.No.137/2006, dated 28.07.2006 and quash the same in so far as the petitioner is concerned and in respect of persons issuing under the category mentioned in Para 3(ii) of G.O.Ms.No.84, Municipal Administration and Water Supply Department, dated 21.05.1988 by bringing him into regular time scale of pay from the date of completion of the one year of service in the consolidated pay service (i.e.23.10.2002) in the light of G.O.Ms.No.199, Municipal Administration and Water Supply Department, dated 12.08.1997 as amended in G.O.Ms.No.84, Municipal Administration and Water Supply Department, dated 21.05.1998 and in the light of orders of this Court passed in W.P.No.25620 of 2006 dated 17.09.2008 and upheld by the judgment of Division Bench in W.A.No.47 of 2010 dated 23.06.2010 in respect of persons issuing under the category mentioned in Para 3(iv) of G.O.Ms.No.84, Municipal Administration and Water Supply Department, dated 21.05.1988 with all consequential service and monetary benefits.

(2.) The petitioner was appointed as Sweeper on daily wage basis on 01.10.1988. The Government of Tamilnadu passed G.O.Ms.No.199, Municipal Administration and Water Supply Department, dated 12.08.1997, wherein, the Government had taken a decision to appoint N.M.Rs., who are working in the Town Panchayat before 31.12.1996 in the existing post or in the created post on consolidated pay of Rs. 1,500/- per month for one year and after one year successful completion, they should be appointed in the time scale of pay. The petitioner, who was working as Sweeper on daily wage basis from 1988, was given benefits of G.O.Ms.No.199, by an order of the Executive Officer, Sembakkam Town Panchayat, Kancheepuram District, in his proceedings Na.Ka.No.137/2006, dated 28.07.2006 with effect from 23.06.2006.

(3.) G.O.Ms.No.199, Municipal Administration and Water Supply Department, dated 12.08.1997 reads thus:-