THE SECRETARY TO GOVERNMENT, YOUTH WELFARE AND SPORTS DEVELOPMENT DEPARTMENT AND ORS. Vs. S. MUTHU AND ORS.

JUDGEMENT

(1.) These writ appeals arise out of a common order passed by the learned Judge in a batch of writ petitions, directing the appellants/State to regularise the services of the respondents herein from the date of completion of three years of service.

(2.) We have heard Mr.K.Chellapandian, learned Additional Advocate General, appearing for the appellants/State, assisted by Mr.V.R. Shanmuganathan, learned Special Government Pleader and Mr.U.Minnavadi, learned counsel appearing for the respondents.

(3.) The respondents in these writ appeals were appointed as Sweepers on part -time basis with a consolidated pay, payable from out of the contingency fund allotted to the Directorate of National Cadet Corps. Contending that they are continuously engaged either from 1995 or from 1999 or from 2000 onwards, the respondents came up with writ petitions seeking regularisation of their services. These writ petitions were allowed, even at the threshold by a learned Judge, by a common order passed on 23.09.2011, on the basis of an unreported decision of a Division Bench of this Court, directing regularisation of their services. It is against the said common order, the State has come up with the above appeals.