T.THANGASAMY Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) The instant writ petition has been filed to call for the records relating to the Impugned order in Letter No. 697 1266/LS/2024 dtd. 2/4/2024 issued by the 1st Respondent quash the same and consequently direct the respondents to regularize petitioner's service and grant all the service benefits and emoluments on par with the other similarly placed persons as per the G.O. Ms.No. 354 of the 1st Respondent dtd. 22/6/2023.

(2.) Heard Mr.R.Prabakar, learned counsel for the petitioner and Mr.D.Ravichandran, learned Special Government Pleader for the respondents.

(3.) (a). The learned counsel for the petitioner would submit that the petitioner joined as a part time Lecturer on contract basis in the Dr.Ambedkar Government Law College, Chennai. Since the Government is attempted to terminate the petitioner along with other similarly placed persons, they have moved application before the Tamil Nadu Administrative Tribunal for regularization on par with the full time lecturers and that after abolition of the Tamil Nadu Administrative Tribunal, their applications were transferred to this Court and renumbered as WP.Nos.41608 of 2006 etc., batch. It is the further submission of the petitioner that though the joint writ petition filed by the petitioner along with other part time lecturers seeking regularization was dismissed on 6/1/2011, the other petitioners of the writ petitions preferred appeal in WA.Nos.529 to 532 of 2011, wherein this petitioner was arrayed as a respondent and ultimately, the Division Bench ordered for regularization, which order was confirmed by the Hon'ble Supreme Court.