THE SECRETARY TO GOVERNMENT OF TAMIL NADU MUNICIPAL ADMINISTRATION & WATER SUPPLY DEPARTMENT AND ORS. Vs. M. RANI

JUDGEMENT

(1.) The instant appeals are filed by the State Government and the respective Town Panchayats against the orders passed separately by learned Single Judges, wherein, it was held that the writ petitioners are entitled to regularisation of their service on completion of three years from the date of initial appointment/entry into service.

(2.) Since all the writ appeals involve only the aforesaid issue, all these writ appeals are being considered and decided by this common judgment.

(3.) For the sake of brevity, clarity and convenience, the parties are referred to as per their litigative status in the instant appeals.