- (1.) The petitioners in W.P. No. 9586 of 2011 are employed as Watchmen cum Water Suppliers and the petitioners in W.P. No. 10082 of 2011 are employed as Electrician Grade-II, in the third respondent Municipality. All the petitioners are employed in the third respondent Municipality on daily wage basis initially. The Government of Tamil Nadu issued an order in G.O. Ms. No. 199, Municipal Administration and Water Supply Department dated 12.8.1997 granting powers to the Director of Municipal Administration for creation of the posts of Sanitary Workers in Municipalities and to appoint in those posts the Sanitary Workers employed on daily wages as on 31.12.1996, on consolidated pay for three years. After completion of three years service on consolidated pay, the Government would decide on the regularisation of their services, based on the assessment on the performance of their service.
(2.) The Government of Tamil Nadu issued another order in G.O. Ms. No. 198, Municipal Administration and Water Supply Department, dated 26.10.1998 granting consolidated pay to seven categories of employees working in Town Panchayats and Municipalities, on daily wage basis. The said G.O. contemplates regularisation of service of those employees, who are brought to consolidated pay, on their completion of three years of service, if their services are satisfactory.
(3.) Based on the assessment report of the concerned Municipality, appropriate orders would be passed by the Government regularising the services of Sanitary Workers and the workers belonging to other categories by fixing them on time scale of pay. The said Government Orders also provide for 5% increase in the consolidated pay, for every year, upto three years.;