S INDRA Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) THE petitioners have brought forth this writ petition seeking to issue a writ of mandamus for a direction directing the respondents to regularise the service of the deceased Sakthivel, the husband of the first petitioner and father of petitioners 2 to 4 to fix his 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.) AFFIDAVIT filed in support of the petition is perused.

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