R. THIAGARAJAN Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) W .A.Nos.504, 505, 803, 810, 947 of 2012, 2335, 2336 of 2013 are preferred against the order upholding G.O.Ms.No.71 Finance (Pay Cell) Department, dated 26.2.2011 and for consequential direction to pay salary in terms of G.O.Ms.No.283, dated 26.8.2010, and G.O.Ms.No.450, dated 26.8.2010 respectively.

(2.) W .A.Nos.514, 515, 516, 811, 814, 815, 1733, 2166 of 2012 have been preferred against the orders dated 08.3.2012, 13.3.2012, 14.3.2012 made in W.P.Nos.6761, 7086 to 7088, 7447, 8453, 11930 of 2011 respectively, wherein G.O.Ms.No.71 Finance (Pay Cell) Department, dated 26.2.2011 is challenged.

(3.) W .P.Nos.10479, 23675 and 26153 of 2013 are filed seeking to quash G.O.Ms.No.242 dated 22.7.2013 and for direction to implement G.O.Ms.No.71 Finance (Pay Cell) Department, dated 26.2.2011 as the said order is beneficial to the said petitioners.