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Madras High Court

R.Selvam vs The Govt. Of Tamil Nadu on 7 September, 2017

Author: S.M.Subramaniam

Bench: S.M.Subramaniam

        

 
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED :07.09.2017
CORAM
THE HON'BLE MR.JUSTICE S.M.SUBRAMANIAM
W.P.No.21308 of 2017
and
W.M.P.No.22244 of 2017
1.R.Selvam
2.S.Jeevarathinam
3.V.Kasiammal
4.V.Mohan
5.M.Vimala
6.R.Logambal
7.V.Dhanapal
8.Y.L.Pramila
9.A.Narayanan
10.Sujana
11.Malliga
12.S.Rajarathinam
13.V.Chinnammai
14.M.Mahendran
15.G.Sethuraman
16.G.H.Balakrishnan
17.G.Ramaiah
18.M.Munusamy
19.K.Chandramouli
20.M.Ramadass						                .. Petitioners
Vs.

1. The Govt. of Tamil Nadu,
Rep.by the Secretary to Government,
Municipal Administration & Water Supply
Department,
Fort St.George, Chennai  600 009.
2. The Commissioner,
Greater Chennai Corporation,
Park Town, Chennai  600 003.

3. The Asst.Commissioner,
Zone  7, Greater Chennai Corporation,
Ambattur, Chennai  600 053.					     .. Respondents

Prayer:  Writ Petition filed under Article 226 of the Constitution of India praying to issue a Writ of Declaration, declaring that the petitioners are deemed to have been regularized in service with effect from 12/11/2001 onwards i.e. on completion of 3 years of service in terms of G.O.Ms.No.71, Municipal Administration & Water Supply Department dated 05.05.1998 as has been held in the judgment of the Full Bench of this Hon'ble Court in Rev.App.(MD) No.87/2014 etc. batch dated 30.05.2017 and consequently direct the Respondents 2 and 3 issue appropriate order regularizing the services of the petitioners from 12/11/2001 with payment of difference in salary consequent upon such regularization within a time frame.
		
		For Petitioners     :  Mr.K.M.Ramesh
			
		For Respondents  :   Mr.S.Gunasekaran
					   Additional Government Pleader
					   for R1
					   Mr.R.Arunmozhi
					   for R2 & R3
				
					    
 		


O R D E R

The relief sought for in this writ petition is for a declaration to declare that the petitioners are deemed to have regularized in service with effect from 12.11.2001 onwards i.e. on completion of 3 years of service in terms of G.O.Ms.No.71, Municipal Administration & Water Supply Department dated 05.05.1998, as has been held in the judgment of the Full Bench of this Hon'ble Court in Rev.App.(MD) No.87/2014 etc. batch dated 30.05.2017 and consequently direct the Respondents 2 and 3 to issue appropriate order regularizing the services of the petitioner from 12.11.2001 with payment of difference in salary consequent upon such regularization within a time frame.

2. The petitioners were initially appointed in the respondent Municipality on a consolidated pay. Subsequently, the services of the writ petitioners were regularized by virtue of the Government orders. However, the regularization was granted prospectively. Therefore, the writ petition is filed seeking retrospective regularization in this regard.

3. The learned counsel appearing for the writ petitioners submitted that the issue has been elaborately adjudicated by the Full Bench of this Court and a Judgment was delivered on 30.05.2017 in Rev.Aplc.(MD) No.87 of 2014 in W.A.(MD) No.729 of 2013, Rev.Appl.No.223 of 2015 in W.P.(MD) No.1083 of 2012 and W.A.(MD) No.555 of 2010 and M.P.No.1 of 2015 and Rev.Appl.No.254 of 2015 in W.P.(MD) No.1083 of 2012 and M.P.No.1 of 2015. The Full Bench has considered all the points raised in these cases and the relevant portion of the said order is extracted hereunder:

29. In the result, Rev.Aplc.No.87 of 2014 is dismissed and Rev.Appl.Nos.223 and 254 of 2015 are allowed on the following terms:

a) Persons employed as sanitary workers and covered by G.O.Ms.No.101 dated 30.04.1997 and G.O.Ms.No.71 dated 05.05.98 are entitled to be regularized after the completion of the respective period under consolidated pay as specified in the Government Orders from the date of their initial appointment.

b) Any orders passed by any Municipality regularizing the service based on G.O.Ms.No.21 dated 23.02.2006, Full Bench Judgment dated 29.11.2013 and G.O.Ms.No.166 dated 31.12.2014 shall be recalled and appropriate orders shall be passed as held above.

4. In view of the Hon'ble Full Bench Judgment, the writ petitioners are also entitled to get the benefit extended therein. Therefore, the respondents are directed to extend the benefit of the Full Bench Judgment cited supra and pass appropriate orders on verification of the service records of the writ petitioners and considering the other service qualifications as per the Rules and pass orders within a period of twelve weeks from the date of receipt of a copy of this order.

5. Accordingly, the writ petition stands disposed of. However, there shall be no order as to costs. Consequently, connected miscellaneous petition is also closed. 07.09.2017 (1/2) kak Index: yes/No Internet: yes S.M.SUBRAMANIAM.J kak To

1.The Secretary to Government, The Govt. of Tamil Nadu, Municipal Administration & Water Supply Department, Fort St.George, Chennai  600 009.

2. The Commissioner, Greater Chennai Corporation, Park Town, Chennai  600 003.

3. The Asst.Commissioner, Zone  7, Greater Chennai Corporation, Ambattur, Chennai  600 053.

07.09.2017