R KAMALAKANNAN Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) HEARD the learned counsel appearing for the petitioners and the learned Additional Government Pleader appearing on behalf of the respondents.

(2.) AT this stage of the hearing of the Writ Petition, the learned counsel appearing on behalf of the petitioners had submitted that it would suffice, if the first respondent is directed to consider the claims of the petitioners for being regularised in service, taking into consideration the fact that they had been engaged by the third respondent and that they had rendered continuous service in the third respondent unit.