A RAJA Vs. K T DURAI KANNAN

JUDGEMENT

(1.) W.A(Md)Nos.1290 and 1419 of 2017 are directed against the order, dated 05.06.2017, passed in W.P(MD)No.7205 of 2016. The appellants in W.A(MD)No.1290 of 2017, namely, A.Raja and 11 others, are third parties to the writ petition and the appellant in W.A(MD)No.1419 of 2017, namely, Commissioner of Madurai Corporation, is the second respondent in the writ petition.

(2.) The short but interesting question which falls for consideration, is whether the private respondents herein, namely, respondents 1 to 16 can seek for a direction to implement and extend the benefits granted to the third party/appellants (W.A(MD)No.1290 of 2017) in W.P(MD)No.1821 of 2019, by order, dated 22.08.2014 and direct them to appoint/regularize the services of the private respondents in the posts of Wireman/Helper, with effect from their original date of appointment, dated 06.01.1988.

(3.) The Writ Court, by order, dated 05.06.2017, allowed W.P(MD)No.7205 of 2016, by directing the respondent Corporation to regularise the services of the private respondents/writ petitioners in the posts of Wireman/Helper, with effect from their date of appointment, i.e., 01.06.1998. The correctness of this order has to be considered in W.A(MD)Nos.1290 and 1419 of 2017.