M. CHINNAPPAKUMARAN Vs. GOVERNMENT OF TAMILNADU

JUDGEMENT

(1.) Since the issue covered in the orders passed in the batch of writ petitions by this Court, with the consent of both parties, the writ petition is taken up for final disposal at the stage of admission itself.

(2.) The petitioners' prayer seeking for regularization of their services with effect from the date of their initial appointments together with monetary benefits as well as providing seniority and include them in the panel of Post Graduate Assistant Teachers had earlier come up for consideration before this Court in W.P.(MD) Nos. Nos.21316 & 21317 of 2015 on 12.06.2017 and following the decision taken therein, further orders were issued in W.P.(MD) Nos.21467 & 24640 of 2019 on 09.12.2019, directing the respondents to regularize the services of the petitioners therein with effect from 25.06.2004, which is the date of initial appointments. The relevant portion of the order reads as follows:

(3.) The case of the petitioners herein is identical to the case of the petitioners in the aforesaid writ petitions. As such, the petitioners herein would also be entitled for the same relief.