STATE OF TAMIL NADU Vs. S. SHANMUGAM

JUDGEMENT

(1.) This intra-Court appeal has been directed against the order passed by the Writ Court dtd. 26/8/2021 in W.P.No.4788 of 2009.

(2.) These private respondents were the writ petitioners who were initially appointed as Casual Workers/NMRs by the fifth appellant, i.e. the Executive Engineer, Technical Education Division, Guindy, Chennai 25. On completion of ten years of service, the services of the respondents have been regularized by issuance of G.O.No.122, Higher Education (B1) Department dtd. 26/3/1998. The regularization, in fact, has been given effect to on completion of the ten years' period by each of the respondents ranging from 1/1/1986 to 1/1/1990.

(3.) For regularizing their services, the Government issued the said Government Order, under which, they are not entitled to get the actual difference of pay by way of regular appointment with effect from the date of regularization and also they are not entitled to get notional fixation of pay with effect from the date of regularization, but only from the date of issuance of G.O.No.122, Higher Education (B1) Department, that is from 26/3/1998.