STATE OF TAMIL NADU Vs. R. PANDIYARAJAN

JUDGEMENT

(1.) All these Writ Appeals have been preferred against the common order dated 26.07.2018, passed by the learned Single Judge in a batch of Writ Petitions filed in W.P.(MD)Nos.16455 to 16461 and 16433 of 2018, batch, by which, a direction was issued to the appellants herein to take into account 50% of the part time services rendered by the writ petitioners for the pensionary benefits, by placing reliance upon the earlier decisions rendered by this Court as well as the decisions of the Hon'ble Apex Court.

(2.) Heard Mrs.S.Srimathy, learned Special Government Pleader appearing for the appellants in these Writ Appeals and Mr.K.Appadurai, learned counsel for the respondent in these Writ Appeals and perused the materials available on record.

(3.) Learned Special Government Pleader appearing for the appellants fairly submitted that the issue sought to be raised in these Writ Appeals is covered by the judgment of the Full Bench of this Court in Government of Tamil Nadu and others v. R.Kaliyamoorthy,2019 6 CTC 705.