G VISWANATHAN Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) THIS writ petition has been filed challenging the order dated 24.12.2004 whereby and whereunder the second respondent rejected the proposal of the third respondent for regularisation of the petitioners services on completion of 480 days.

(2.) ACCORDING to the petitioners, they were initially appointed as NMRs (Non-Muster Roll) in the TWAD Board during the year 1983-1984 and they have been continuously working and are maintaining the distribution of Alandur and Pallavaram combined Water Supply scheme. However, during the year 1985, the Board took steps to terminate their services since they have been continuously working in the board for more than two years. Hence, the petitioners moved this Court in W.P.No,537 and 538 of 1985 with W.M.P.Nos.890 and 891 of 1985 praying for an interim injunction restraining the respondents from terminating the services of the petitioners. This Court in the injunction petitions, has ordered on 28.1.1985 as follows:-

(3.) IT is further stated by the petitioners that after G.O.56 dated 16.3.95, the 3rd respondent in his proceedings Na.Ka.No,426/86/E1 dated 31.5.95 has ordered to bring the petitioners under time scale of pay with immediate effect. IT is further submitted that those persons working in the TWAD Board has already been given the benefits as ordered in W.P.No,537 of 1985 dated 25.6.94 and the persons who have been sent to Alandur Municipality were alone denied the benefits.