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Madras High Court

Dr.Ambedkar Sc/St Sanitary Workers ... vs The State Of Tamil Nadu on 7 March, 2022

Author: M.S.Ramesh

Bench: M.S.Ramesh

                                                                            W.P.No.15153 of 2013


                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                               DATED : 07.03.2022

                                                    CORAM

                                  THE HONOURABLE MR.JUSTICE M.S.RAMESH

                                              W.P.No.15153 of 2013
                                              and M.P.No.1 of 2013

                   Dr.Ambedkar SC/ST Sanitary Workers Welfare Association,
                   Rep. by its State President R.Anbuventhan
                   No.739/136, Thandavarayan Chatiram,
                   Shenoy Nagar, Chennai – 30.                         ... Petitioner


                                                       Vs.

                   1.The State of Tamil Nadu
                     Rep. by its Chief Secretary,
                     Fort St.George,
                     Chennai – 09.

                   2.The Secretary to the Government of Tamil Nadu
                     Municipal Administration & Water Supply Department,
                     Secretariat, Fort St.George,
                     Chennai – 09.

                   3.The Director,
                     Town Panchayats, Kuralagam-IV floor,
                     Chennai – 108.

                   4.The Commissioner,
                     Corporation of Chennai,
                     Ripon Buildings, No.1131, E.V.R. Salai,
                     Park Town, Chennai – 03.                         ...    Respondents

https://www.mhc.tn.gov.in/judis

                   1/4
                                                                                  W.P.No.15153 of 2013


                   Prayer : Writ Petition filed under Article 226 of the Constitution of India,
                   praying to issue a Writ of Mandamus, to direct the respondents to define the
                   nature of Job and work distance for male and female sanitation workers
                   working under or for them and to withdraw the prevailing time schedule
                   which mandates a sanitation worker to report at 4 times covering 11 hours in
                   a day and to make the working hours of a sanitation worker working under
                   or for them as six hours per day at a stretch and not thereafter.

                                  For Petitioner  : No Appearance
                                  For Respondents : Mr.P.Ganesan
                                                    Government Advocate [R1 to R3]
                                                    No Appearance [R4]


                                                      ORDER

When the matter was called on 11.02.2022, there was no representation for the petitioner. Hence, it was adjourned today. Even today, there is no representation for the petitioner. Accordingly, this Writ Petition stands dismissed for default. In case, the petitioner is of the view that the cause of action still survives in the present writ petition, liberty is granted to them to file an appropriate application seeking for review of the order passed. No costs. Connected miscellaneous petition is closed.

07.03.2022 Index : Yes/No Sni https://www.mhc.tn.gov.in/judis 2/4 W.P.No.15153 of 2013 To

1.The Chief Secretary of Tamil Nadu Fort St.George, Chennai – 09.

2.The Secretary to the Government of Tamil Nadu Municipal Administration & Water Supply Department, Secretariat, Fort St.George, Chennai – 09.

3.The Director, Town Panchayats, Kuralagam-IV floor, Chennai – 108.

4.The Commissioner, Corporation of Chennai, Ripon Buildings, No.1131, E.V.R. Salai, Park Town, Chennai – 03.

https://www.mhc.tn.gov.in/judis 3/4 W.P.No.15153 of 2013 M.S.RAMESH,J.

Sni W.P.No.15153 of 2013 07.03.2022 https://www.mhc.tn.gov.in/judis 4/4