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Judgment
P. Jyothimani, J.—The cause of the sixteen members of the petitioner-Union are espoused in this writ petition for a direction against the first
respondent to absorb them on a regular basis as per G.O. Ms. No. 125, Municipal Administration and Water Supply Department dated
27.5.1999 with effect from 23.2.2006.
The case of the petitioner-Union is that other 912 workers, who are also situated similarly to that of the sixteen persons whose cause is being
espoused by the petitioner-Union, have been absorbed with effect from 23.2.2006. However, the names of these sixteen persons, who are
mentioned in the annexure to the writ petition, have been left out. It is also seen that the Zonal Office has recommended the names of these sixteen
persons on various dates to the respondent, namely, 13.12.2004, 23.2.2006 and 28.2.2006. In view of the same, the present writ petition has
been filed for a direction.
Heard M/s. D. Nagasaila, learned Counsel for the petitioner and Mr. Mathi, who takes notice on behalf of the respondents.
Considering the fact, which remains final, namely, that 912 workers, who are similarly situated to that of the sixteen persons who are mentioned
in the annexure to the writ petition, have been absorbed on 23.2.2006 and in the circumstance that the Zonal Office has recommended the names
of the petitioners, I do not think that there is any reason for the first respondent to deny the same to the petitioners also, if they are otherwise
entitled to it, for which course of action, the learned Counsel for the respondents cannot have any objection.
In view of the same, the respondents are directed to consider the names of the sixteen persons, who are mentioned in the annexure to the writ
petition, and absorb them in the regular vacancies as per G.O. Ms. No. 125, Municipal Administration and Water Supply Department dated
27.5.1999 with effect from the date of their eligibility, namely, 2 3.2.2006, provided there is no legal impediment for the respondents to do so.
Such process shall be completed within a period of four weeks from the date of receipt of a copy of this order.
The writ petition is ordered accordingly. No costs.