SUBASHINI R Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) Mr.M.R.Gokulakrishnan, learned Additional Government Pleader 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, the 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.) Yet another development has been noted by me in W.P.Nos.32073, 33124, 32505, 32512, 29724 and 32380 of 2023 to following effect: "The issue of treating Covid duty as period of duty for the purpose of computing of bond service now stands settled categorically by virtue of an order passed by the First Bench in W.P.Nos25827, 25785 and 27568 of 2023, decided on 16/11/2023.