GOVERNMENT OF TAMIL NADU Vs. N.RAVICHANDRAN

JUDGEMENT

(1.) THIS writ appeal has been filed against the order of the learned single Judge, dated 18.3.2011, made in W.P.No.16381 of 2009. The petitioner in the said writ petition is the respondent in the present writ appeal.

(2.) THE writ appeal has been filed by the appellants herein, who were the respondents in the writ petition, in W.P.No.16381 of 2009, which had been filed praying for a Writ of Certiorarified Mandamus challenging the order of the first appellant, dated 9.7.2009, and for a consequential direction to reinstate the respondent herein in service, with full back wages, continuity of service and all other attendant benefits, by regularizing his service as an office assistant.

(3.) THE writ petition, in W.P.No.9194 of 2004, had been disposed of by this court, by its order, dated 21.4.2009, on merits. However, the respondent had been permitted to make a representation to the first respondent, with regard to the reliefs prayed for in the writ petition. Accordingly, the respondent had made a representation to the first appellant, dated 2.5.2009, requesting the first respondent for being absorbed, as an office assistant, on a regular basis. However, the first appellant had passed an order, in S.O.Ms.No.118, Legislative Assembly Secretariat, dated 9.7.2009, rejecting the request of the respondent stating that he is not entitled to absorption, as an office assistant, on a regular basis.