T.KALAIARASAN Vs. THE STATE OF TAMIL NADU

JUDGEMENT

(1.) These Writ Appeals arise out of the dismissal of the writ petitions filed by the appellants herein challenging the recovery of the increments wrongfully granted to the appellants.

(2.) Heard Ms. A.L.Gandhimathi and Mr. G. Karnan, learned Counsel appearing for the appellants respectively and Mr.B. Pugalendhi, learned Special Government Pleader appearing for the first respondent in both appeals and Mr.G. Karnan, learned Counsel appearing for the respondents 7 and 10 in W.A(MD) No.620 of 2010 and Mr. R. Sivamanogaran, learned Counsel appearing for the second respondent in W.A(MD) No.411 of 2011.

(3.) The appellants herein were appointed as casual labourers, in Thanjavur District Co-operative Milk Producer's Federation Limited, Thanjavur. Their services came to be regularized on the ground that they had completed 480 days of service within a period of 24 calender months. The Government issued G.O.(2D) No.138 Animal Husbandary, Dairying and Fisheries (MP.II) Department dated 28.09.2007 for regularization of the services.