N.A.KUMARAVEL Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) WITH the consent of both parties, the writ petition itself is taken up for final disposal.

(2.) THE petitioners are the Part time Sweepers in Education department. The date of joining in service of the petitioners are as follows:

(3.) AS rightly contended by the learned counsel for the petitioners, this writ petition is squarely covered by the order, dated 26.06.2012 in W.P.No.16110 of 2012. Paragraphs 5 to 9 of the said judgment are extracted hereunder: