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Judgment
D. Hariparanthaman, J.—The Petitioners in all writ petitions are employed as Helpers from 1992-1993. The Joint Director of the Social
Welfare Department issued a seniority list of Helpers as on 15.03.2009 in his proceedings dated 16.03.2009. The date of entry into service of all
the Petitioners and their ranks as found in the seniority list are given herein in a Tabular Column:
WP number Name of the Date of Joining inSerial No. in the No. of continuity of service
Petitioner the Entry level seniority list datedand present place of working
Post 15.03.2009
W.P.No. Vijayakumari 29.03.1993 31 18 years, Govt Orphanage
15416/1 1 � Thiruvannamalai
W.P.No. Ranjini 20.09.1993 44 18 years, Govt Orphanage
15417/1 � Udagamandalam
1 Kalaivani 20.09.1993 43 18 years, Govt Orphanage
� Udagamandalam
Malliga 08.05.1992 10 19 years, DSW Vellore
Orphanage
W.P.No.
Anusuya 07.05.1992 7 (in Seniority list19 years, Government
15418/1 1
dated Orphanage � Vellore
08.08.1998)
E. Kamatchi 23.02.1993 29 18 years, Government
Orphanage � Kanchipuram
W.P.No. K.Alamelu 23.08.1993 38 18 years, Government
15419/1 1 Orphanage � Kanchipuram
P. Krishnaveni 18.08.1993 37 18 years, Government
Orphanage � Kanchipuram
W.P.No. Neelapthi 25.09.1992 17 19 years, Government
15420/1 1 Orphanage - Cuddalore
Similarly placed Helpers, namely, K. Vijaya, who ranks 12 in the seniority, R. Rathinam, who ranks at 23 in the seniority list, R. Gowri, who
ranks at 62 in the seniority list, B. Madeswari, who ranks at 89 in the seniority list, Rasathi, who ranks at 115 in the seniority list, filed a writ
petition in W.P. No. 7422 of 2011 seeking to regularize their services as Helpers in their respective appointed place and pay them scale of pay
and other allowances on par with the persons'', whose services were regularized in similar post. The writ petition No. 7422 of 2011 was allowed
by this Court on 30.03.2011. The operative operation of the judgment is extracted here under:
In view of the said submissions, the writ petition is allowed with direction to the Respondents to regularise the services of the Petitioners on their
completion of ten years of service with times scale of pay. The regularisation order is directed to be passed by the Respondents within a period of
four weeks from the date of receipt of a copy of this order. The arrears of pay, payable to the Petitioners pursuant to the regularization shall be
paid to the Petitioners within four weeks therefrom. No costs. Consequently, connected miscellaneous petition is closed.
The Petitioners have filed these writ petitions seeking for regularization of their services as Helpers in their respective appointed place and pay
them scale of pay and other allowances on par with those persons whose service was regularized in similar post.
Heard both sides.
The learned Counsel for the Petitioners submits that the writ petition could be disposed of permitting the Petitioners to make a representation
seeking regularization of their service in terms of the order dated 30.03.2011 passed in W.P. No. 7422 of 2011 and the Respondents may be
directed to regularize the services of the Petitioners in terms of the order dated 30.03.2011 in W.P. No. 7422 of 2011.
I have considered the submissions made on either side and perused materials available on record.
The Petitioners in W.P. No. 7422 of 2011 as well as the Petitioners herein are shown in the seniority list dated 16.03.2009. Some of the
helpers approached this Court by filing W.P. No. 7422 of 2011, seeking regularization of their services and pay them scale of pay and the same
was allowed by this Court by an order dated 30.03.2011. The Petitioners herein are similarly situated and they are also working as Helpers in the
Government Orphanage as in the case of the Petitioners in W.P. No. 7422 of 2011. The judgment of this Court dated 30.03.2011 in W.P. No.
7422 of 2011 is squarely applicable to the Petitioners also and the Petitioners are entitled to get relief in terms of said judgment.
In these circumstances, the Petitioners are directed to make a representation to the 3rd Respondent seeking regularization of their services and
scale of pay and other allowances as given to the Petitioners in W.P. No. 7422 of 2011 and the first Respondent is directed to consider the same,
in the light of the order dated 30.03.2011 passed in W.P. No. 7422 of 2011 and pass orders thereon, within a period of eight weeks thereafter.
The writ petition is disposed of in the above terms. No costs.