A. BABY SABEENA Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) These Writ Appeals are directed against the order of the learned Single Judge made in W.P.No.1286 of 2009 and W.P.No.502 of 2010, dated 29.08.2011 and 07.09.2011, whereby the said writ petitions were dismissed.

(2.) The appellants are the writ petitioners. They filed the said writ petitions challenging paragraph 3(ii) of the Government Order made in G.O.Ms.No.334, Public Works Department, dated 19.10.2007 and letter No.12236/C2/2008/4, dated 05.09.2008 and consequently, for a direction to the respondents to regularise the services of the petitioners/appellants from the date of completion of 10 years of Casual Labourer service and to revise and refix the scale of pay by arriving at a notional increment till the date of the said Government Order and to extend all consequential benefits.

(3.) The case of the appellants/petitioners before the Writ Court is as follows:-