S. MUTHU Vs. THE REGISTRAR OF COOPERATIVE SOCIETIES

JUDGEMENT

(1.) THE petitioners filed O.A.Nos. 5484 and 5485 of 2002. On abolition of the Tribunal, the matters stood transferred to this Court and re -numbered as W.P.Nos. 7025 and 7026 of 2007.

(2.) THE petitioners were temporarily appointed as Junior Inspectors of Cooperative Societies, under Rule 10(a)(1) of Tamil Nadu State and Subordinate Service Rules. Apart from the petitioners, many others were also appointed as Junior Inspectors of Cooperative Societies on temporary basis.

(3.) BASED on the same, the services of Junior Inspectors of Cooperative Societies were regularised with effect from 16.10.1989. At the time of regularisation, the increments already earned by the petitioners in temporary service were included and by taking into account their last drawn pay, their pay was fixed appropriately.