B. SHARMILA Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) Mr.K.Tippu Sultan, learned Government Advocate accepts notice for the respondents and is armed with instructions to enable final disposal of the matter, even at this juncture. Hence, by consent of both learned counsel, this Writ Petition is taken up for final disposal, even at the stage of admission.

(2.) I have considered an identical prayer as in the present Writ Petition in W.P.No.28238 of 2023 and have held as follows:

(3.) The question as to whether covid duty would constitute in-bond service is no longer res integra having been considered and accepted by two learned Judges in W.P.No.26556 of 2022 (decision dtd. 2/2/2023) and W.P.No.22894 of 2023 (decision dtd. 8/9/2023). In these cases, the petitioners were students who were required to perform covid duty during their course and this Court has held, and I concur with these decisions, that the covid duty rendered by the students should be taken note of as service during the bond period.