S. MURUGANANDHAM Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) The petitioners in W.P(MD).No.12011 of 2012 are the appellants herein. The said writ petition was filed challenging an order passed by the first respondent herein wherein the request of the petitioners for grant of regularization from the date of their initial appointment was rejected.

(2.) The facts leading to the filing of the writ appeal are as follows:

(3.) Contentions of the learned counsel for the parties.