T BHOJAN Vs. GOVERNMENT OF TAMIL NADU

JUDGEMENT

(1.) Heard the respective learned Senior Counsel / learned counsel appearing for the appellants and writ petitioners and Mr.AL.Somayaji, learned Advocate General assisted by Mr.D.Krishnakumar, learned Special Government Pleader and Mr.K.Karthikeyan, learned Government Advocate appearing for the respondents-State.

(2.) All these Writ Appeals and Writ Petitions arise out of the benefits granted under the Government Order in G.O.Ms.No.216, Finance (PC) Department, dated 22.03.1993, which has been earlier dealt with by this Court in a batch of Writ Appeals and Writ Petitions in W.A.No.352 of 2014, etc. batch and by judgment dated 04.02.2015, this Court disposed of the said batch of cases.

(3.) The claim of the writ petitioners is for extension of benefits to the similarly placed persons as per the said G.O.Ms.No.216 and in some cases, the writ petitioners have also challenged the consequential orders of the Government in G.O.Ms.No.69, School Education Department, dated 18.04.2013 and G.O.Ms.No.270, Finance (PC) Department, dated 26.08.2010, and in some cases, the rejection letters of the Government have also been challenged and accordingly, all the writ petitioners have sought for extension of benefits in the light of the orders passed by this Court, which was confirmed by the Supreme Court and prayed that the benefits as arising out of the Government's scheme as ordered in G.O.Ms.No.216, could be extended to the present batch of writ petitioners also. This Court has in the said batch of Writ Appeals/Writ Petitions granted the benefits as observed therein, leaving it open for the State to take a decision in accordance with law, as to the period of entitlement with regard to the claim of arrears for the period taken by the individuals in the matters in making a belated approach. Therefore, the question that arose for consideration as to the extension of the scheme of the Government to the present writ petitioners, is no longer res-integra, in view of the decision rendered by this Court in the said batch of cases disposed of by this Court on 04.02.2015. Accordingly, we dispose of the present batch of Writ Appeals and Writ Petitions also, as observed by this Court in the said batch of cases in W.A.No.352 of 2014, etc. batch, by judgment dated 04.02.2015, relevant portion of which reads as follows: