PRINCIPAL SECRETARY TO GOVERNMENT Vs. M. RAVINDRAN MARIAPPAN

JUDGEMENT

(1.) This appeal filed by the Government is directed against the order and direction issued in W.P(MD).No.1997 of 2020, dated 26.02.2020, filed by the respondent herein.

(2.) The prayer sought for in the writ petition was for issuance of Writ of Certiorari, to quash the order passed by the second appellant as well as the order passed by the fourth appellant dated 20.01.2020 and for a direction to treat the period of 557 days as loss of pay and regularize the same and direct to pay salary and allowances for the period of 424 days with interest.

(3.) The learned Writ Court after taking note of the earlier round of litigation, which ultimately culminated in the judgment in W.A.(MD).No.685 of 2019 dated 27.11.2019, to which one of us (Hon'ble Mr. Justice T.S.Sivagnanam) is a party, and the order passed in the writ petition in W.P(MD).No.1997 of 2020 allowed the writ petition as prayed for and directed regularisation of services of the respondent between 27.02.2015 and 25.04.2016, and to pay the accrued salary and allowances together with the interest at the rate of 6% per annum.