N ARUMUGAM Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) Invoking the writ jurisdiction of this Court, the petitioners have sought for a Writ of Mandamus to direct the respondents to extend the benefits granted to the similarly placed petitioners in W.P.Nos.34846, 34847, 34559 and 34560/2005, as per the orders of this Court dated 10.3.2006 and that of the compliance of the 1st respondent in G.O.Ms.No.563 Home (Courts V) Department dated 20.07.2009 and to extend the same benefit to the petitioners.

(2.) The affidavit filed in support of the petition is perused. The Court heard the learned counsel for the petitioners and also the respondent/State.

(3.) The only grievance ventilated by the petitioners is that this Court had an occasion to consider the case of the employees who are similarly placed like that of the petitioners in respect of the benefits to be granted to them and considering the same, the Court passed an order in W.P.No.34846, 34847, 34559 and 34560 of 2005 on 10.3.2006.