STATE OF TAMIL NADU Vs. J.PUNNIYARAJ

JUDGEMENT

(1.) These Writ Appeals have been directed against the common order passed in W.P.Nos.29528 and 29529 of 2008, by the learned Single Judge of this Court.

(2.) It is averred in both the writ petitions that the respondents/petitioners have studied up to 10th standard and enlisted their names in Employment Exchange, Kancheepuram and subsequently, they have been duly appointed on contractual basis, on 4/3/1997 in the Government College of Architecture and Sculpture, Mahabalipuram and subsequently, they have been given time scale of pay, on 4/11/1998. But the first appellant/first respondent has passed G.O.Ms.No.39, dtd. 26/3/2007, wherein, the services of the petitioners have been regularised only from 26/3/2007 and in order to quash the same, the present writ petitions have been filed.

(3.) The learned Single Judge, after considering the contentions put forth on either side, has allowed both the writ petitions and directed the appellants/respondents to regularise the services of the petitioners from 4/11/1998, by way of passing the impugned common order and the same has been challenged in the present Writ Appeals. Since common questions of law and facts are involved, common judgment is pronounced.