V KULATHUMANI Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) THE above writ petitions were listed today under the caption "Specially Ordered Cases" as per the orders of the Honourable THE Chief Justice, dated 14.12.2010.

(2.) IN all the four writ petitions, the first petitioner is common. The other petitioners are similarly placed persons. IN view of the interconnectivity, all the writ petitions were heard together and a common order is passed.

(3.) THE contention was that the Extension Assistants belong to the Dairy Development Department Subordinate Service as much as the Senior Inspectors working in the Department and they are having same educational qualification as that of Senior Inspectors and they are doing the work almost same to be as that of Senior Inspectors, they have put in more than 15 years of service.