A.BALASUBRAMANIAM Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) The petitioners have preferred the present Writ Petition, challenging the order of the second respondent dated 1.6.2012 and seeking a direction to the respondents to regularise their services in their respective posts with retrospective effect from the date of their initial appointment with all consequential benefits including monetary benefits and to issue revised orders to that effect.

(2.) According to the petitioners, their services have been regularised by the second respondent Tamil Nadu Pollution Control Board, Chennai with effect from 20.10.1999, instead of regularising their services with effect from the date of their initial appointment in the services of the second respondent Board.

(3.) It is the grievance of the petitioners that similarly placed individuals were granted the benefit of regularisation of their services with retrospective effect from the date of their initial appointment by way of implementation of the order of this Court rendered in the writ petition in W.P.No.9969/2010 dated 18.4.2011. As a matter of fact, the second respondent has rejected the representation made by the petitioners through a common order dated 1.6.2012 on the ground that regularisation was granted only for those persons, who have secured the orders from the High Court.