K. SUBRAMANIAN Vs. K. MALATHI

JUDGEMENT

(1.) Since the issue raised in these Writ Appeals is common, with the consent of the learned Counsel for both sides, these Writ Appeals were heard together and are disposed of by this Common Judgment.

(2.) The Appellants were some of the Respondents in the respective Writ Petitions i.e., W.P. Nos.14485 & 15159 of 2011. Those two Writ Petitions were heard along with connected Writ Petitions and a Common Order was passed on 25/1/2012.

(3.) Insofar as those two Writ Petitions are concerned, the issue is the Appellants were originally working as Assistant Professors at Alagappa College of Arts and Science at Karaikudi and they wanted to be absorbed on permanent basis at the Tamil Nadu Collegiate Educational Service and therefore the Government had come forward to issue a Government Order in G.O.Ms. No.344, Education (F2) Department, dtd. 27/3/1989.