A JAHANGIR Vs. GOVERNMENT OF TAMIL NADU

JUDGEMENT

(1.) LEARNED Special Government Pleader takes notice for the respondents.

(2.) THE prayer in all the writ petitions are to quash the G.O.(2D)No.173, Commercial Taxes and Registration (A1) Department, dated 15.11.2011 insofar as regularisation of petitioners' services from the date of issue of the said order is concerned and direct the respondents to regularise the services of the petitioners in the post of Office Assistant with effect from the date of their initial appointment viz., 12.1.1990, 10.8.1989, 3.2.1989, 19.4.1989, 3.3.1990, 2.9.89, 1.4.1989, 23.4.1990, 31.3.1989 respectively, with monetary benefits and grant all consequential benefits.

(3.) THE learned counsel for the petitioners submitted that the issue is covered by the decision in W.P.No.4859 of 2009 order dated 24.2.2010, reported in 2010 (1) CWC 721 (P.Subramani v. Director of School Education) and the same is confirmed by the Division Bench in W.A.No.1520 of 2010 on 25.10.2010 and by the Supreme Court in SLP No.8231 of 2011 dated 12.5.2011.