COMMISSIONER AND DIRECTOR Vs. V KARUNAKARAN

JUDGEMENT

(1.) THE Respondents in both the Writ Appeals filed the Writ Petitions seeking for a direction to the Appellants to appoint them as Full Time Animal Husbandry Assistants in regular vacancies with immediate effect on the basis of their eligibility criteria, pursuant to the proceedings of the 1st Appellant, dated 29.10.2007, and fix their seniority among the juniors already appointed to the post of Assistant from the date of their initial appointment with all monetary benefits, etc. THE learned Single Judge, after hearing the Counsel on either side, has allowed both the Writ Petitions directing the Appellants to issue suitable orders absorbing the Respondents into regular time scale of pay, provided they satisfy seniority and other legal requirements. Challenging the said order of the learned Single Judge, the present Writ Appeals are filed.

(2.) HEARD the learned Special Government Pleader appearing for the Appellants and the learned Counsel appearing for the Respondents.

(3.) THE learned Special Government Pleader appearing for the Appellants submitted that since the issue involved in these Writ Appeals is covered by the decisions cited supra, if the Respondents herein had completed 10 years of service, they are entitled to get their services regularized in accordance with the Government Order issued in G.O.Ms.No.22, Personnel and Administrative Reforms (F) Department, dated 29.2.2006, and the Appellants may be permitted to verify the service details of the Respondents.