K. RAMANARAYANAN Vs. SECRETARY TO GOVERNMENT

JUDGEMENT

(1.) The Writ Petitions are filed to quash the order dtd. 26/7/2018 with a consequential relief to extend the benefit as per G.O.Ms.No.340 Finance (Pay Cell) Department dtd. 26/8/2010 to the petitioner also on par with similarly placed persons.

(2.) The issue raised in all the Writ Petitions are one and the same. Hence, a common order is passed.

(3.) The petitioners were recruited through TNPSC as Typist in the year 2006-2007 and joined the duty as Typist in September 2009. The selection list of persons for the post of Typist, who were selected under the Notification for the year 2006-2007 and who wrote Group-IV examination on 27/1/2008 was published on 7/11/2008.