R VEERASAMY Vs. S MANI

JUDGEMENT

(1.) The claim made by the appellants, on the strength of the Government Order in G.O.(Ms) No.216 Finance (P.C) Department dated 22.03.1993, was dismissed by the learned Single Judge by Common Order dated 18.11.2013 in W.P.No.10212 of 2013. Feeling aggrieved against the same, the present intracourt appeal has been filed.

(2.) The learned Government Advocate appearing for the State, by placing reliance on the Full Bench decision of this Court in Government of Tamil nadu vs G. Easwaran and Others, (2017) 2 MLJ 257, submitted that the issue raised in this writ appeal is covered by the said decision.

(3.) The Full Bench, in the order cited <i>supra</i>, considered the scope and ambit of the Government Order in G.O.(Ms) No.216 Finance (P.C) Department dated 22.0199 Paragraph-38 of the order reads thus: