S PANDI Vs. MADURAI KAMARAJ UNIVERSITY

JUDGEMENT

(1.) THIS order shall govern both the writ petitions in w. P. Nos. 18169/98 and 6346/99.

(2.) W. P. No. 18169 of 1998 is brought forth by four petitioners, while W. P. No. 6346 of 1999 is brought forth by one petitioner.

(3.) THE case of the three petitioners in WP 18169/98 as stated above is that they have completed 10 years of service, while the petitioner in WP 6346/99 has completed 9 years and 6 months of service. THE learned Counsel for the petitioners placed before this Court, the two resolutions passed by the syndicate. As per the first resolution, the persons who have put in 10 years of service, alone have been absorbed by the university, and their services have been regularised. It is clear from the subsequent resolution that the persons, who have completed five years of service, have also been absorbed and their services have also been regularised.