S.P.PETHEL RAJ Vs. VE VAIRAPPAN

JUDGEMENT

(1.) These writ appeals appertain to a dispute between the persons appointed as Assistant Engineers in and around the years 1981-1985 in the Highways and Rural Works Department of the Government of Tamil Nadu on temporary basis, who continue in service, and the persons appointed in the said category in 1991-1992 through the examination conducted by the Tamil Nadu Public Service Commission (for brevity, "the TNPSC").

(2.) The writ appeal in W.A.No.1704 of 2010 has been filed against the order dated 27.4.2009 of the learned Judge in W.P.No.21786 of 2004 by the appellants, who are the direct recruits through the TNPSC having passed the competitive examination in the year 1991-1992 and were not parties to the writ petition, but filed the appeal after obtaining leave.

(3.) The appellants in W.A.Nos.304 and 305 of 2011, who are respondents 10 and 25 in W.P.Nos.21127 and 23167 of 2010 and petitioners 6 and 22 in W.P.No.21786 of 2004, are temporary appointees to the post of Assistant Engineer in the year 1984 and they continued in service.