D PRABHU Vs. DIRECTOR OF PUBLIC LIBRARIES

JUDGEMENT

(1.) The writ appeals arise out of the common order passed by the learned single Judge in the writ petitions.

(2.) Heard the learned counsel for the appellant and the learned Special Government Pleader for the respondents.

(3.) The appellant/writ petitioner filed the writ petitions praying to issue a writ of mandamus, directing the respondents to regularise his services as full time Librarian with effect from 1.5.96 and to extend all monetary and other service benefits; to regularise his services as Librarian Grade III retrospectively from 1.5.96, as Librarian Grade II from May 2000, as Librarian Grade I from May 2001 and post him to the post of Inspector of Libraries/District Library Officer together with all monetary, attendant, service benefits, continuity of service, promotional benefits and other privileges; respectively.