K. VAITHILINGAM Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) The appellant herein is the seventh petitioner in a writ petition bearing No. 20304 of 2013, which was dismissed by a learned Judge, along with several other writ petitions, by a common order dtd. 18/11/2013, which is put to challenge in this writ appeal.

(2.) At the cost of verbosity, it is worth extracting paragraphs 2 to 4 of the order impugned in this writ appeal, which will give a bird's eye view of the issue involved in this case.

(3.) The sum and substance of the contention of the learned counsel for the appellant is that the issue involved herein has been taken upto the Supreme Court on two occasions, wherein, the validity of G.O.Ms. No.216, supra, has been upheld and hence, the appellant is entitled to be extended the benefit of the said Government Order. Placing reliance on the orders of this court passed in WP. No. 8747 of 2009 on 14/7/2009 which was affirmed by the Supreme Court vide order dtd. 23/4/2010 in SLP (CC) No.2746 of 2010, and in W.P.No.9759 of 2012 on 17/4/2012, which was affirmed vide judgment dtd. 22/8/2012 in WA No. 1566 of 2012, the learned counsel for the appellant submitted that similarly placed persons like the appellant herein, have been granted such relief and hence, the respondent authorities may be directed to consider the claim of the appellant, in the light of the aforesaid earlier orders of this court.