M RAJANAYAGAM Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) THE petitioners have brought forth these writ petitions seeking to issue a writ of mandamus for a direction directing the respondents to regularise their services and to fix their basic pay at Rs. 750/- per month as done in the case of Theni-Allinagaram Municipality vide G. O. No. 43 dated 27. 4. 1993 of the Department of Municipal Administration and Water Supplies and to disburse the differential emoulments arising out of such fixation to the petitioner herein with applicable benefits.

(2.) AFFIDAVITS filed in support of the petitions are perused.

(3.) THE Court heard the learned counsel on either side.