C SUDHIN Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) THE writ petitions are filed for a direction against the respondents 1 to 4 to send the petitioners for short term training course as given to other similarly placed persons and consequentially to approve the appointment of the petitioners as Full Time Vocational Instructors and to pay full salary with effect from 27. 3. 1995.

(2.) THE petitioners are appointed as Vocational Instructors on 1. 7. 1990 and the said post was sanctioned in the year 1995. When the salary in respect of these petitioners were not paid, the 5th respondent/management has filed a writ petition in W. P. 2356/1998 for payment of salary and the same was dismissed against which the 5th respondent has filed a writ appeal in W. A. No. 1200/1999. The writ appeal was allowed by the Division Bench of this Court on the terms which reads as under:

(3.) HOWEVER, subsequently, by the order dated 10. 1. 2002, in G. O. (D)No. 3, the Government has regularised the services of the petitioners. While regularising the services, the 1st respondent has failed to follow the instructions in sending the petitioners for short term training course as directed by the Division Bench, which has resulted in detrimental loss to the salary and other benefits to the petitioners. In view of the same many representations including representations dated 12. 12. 2002 and 6. 3. 2006, were sent by the petitioners, the same were not considered.