C. JOTHI Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) The issue raised in all the three writ petitions is common and identical and therefore, the writ petitions are disposed of by a common order as under.

(2.) These writ petitions are filed to direct the respondents 1 to 3 to extend the benefit of G.O.Ms.No.34, School Education (Ni.Va.2(1) Department dated 15.02.2017, to the petitioners in compliance of the order passed in W.P.Nos. 30137 and 30143 of 2010 dated 29.12.2010, in respect of the first and second petitioners, with regard to count the service of the petitioners as Secondary Grade Teachers from 07.12.1998, 05.03.2001, 25.11.1998 to 08.11.2007, in the fourth respondent school for pensionary and other service benefits, in the light of the G.O.Ms.No.413, dated 04.11.2010.

(3.) The service details of the respective writ petitioners are stated hereunder: