R.SHANTHI Vs. SECRETARY TO THE GOVERNMENT

JUDGEMENT

(1.) The prayer in the above writ petitions is as follows:

(2.) The petitioner's would rely upon the orders of the Division Bench of this Court made in W.P.Nos.9710 and 10189 of 2009 dated 10.06.2009, wherein this Court had issued the following directions:

(3.) Relying upon the above said directions in support of his contentions Mr.P.Rajendran, learned counsel for the petitioners would submit that the petitioners who were also similarly placed should also be extended the benefits of the judgment of the Division Bench in W.P.Nos.9710 and 10189 of 2009 dated 10.06.2009. Contending contra, Mr.J.Pothiraj, learned Special Government Pleader would submit that subsequently several other Division Benches have considered the similar requests made by the temporary employees and rejected the same. He would draw our attention to the following judgments of various Division Benches of this Court: